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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(2)(a) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(a)the manner in which the notification may be published in the village and at the headquarters of the tehsil and district under Section 12;