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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Chattisgarh - Subsection

Section 322(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)Any of the things caused to be removed by the Commissioner under sub-section (3), shall, unless the owner thereof turns up to lake back such things and pays to the Commissioner the charges for the removal and storage of such things, be disposed of by the Commissioner by public auction or in such other manner and within such time as the Commissioner thinks fit.