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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(4) in Chhattisgarh Municipal Corporation (Erection of Temporary Tower or Structure for Cellular Mobile Phone) Rules, 2010

(4)Relevant drawing of the building and the tower for erection of the tower and certificate regarding structural safety and stability from a qualified structural engineer from any of the following institutions : -a. National Institute of Technology, Raipur.b. Certificate from any Government Engineering College. No other certificate shall be accepted.