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[Cites 0, Cited by 0] [Section 207(4)] [Section 207] [Entire Act]

State of Chattisgarh - Subsection

Section 207(4)(b) in The Chhattisgarh Municipalities Act, 1961

(b)fill in, re-instate and make good at his own cost and with the least practicable delay the ground or any portion of any building or other construction opened, broken up or removed for the purpose of executing the said work; and