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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of Chattisgarh - Subsection

Section 286(1) in The Chhattisgarh Municipalities Act, 1961

(1)A Council may and if directed by the State Government shall establish and maintain a Fire-Brigade and provide any implements, machinery or means of communicating intelligence which it thinks necessary for prevention and extinction of fire.