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[Cites 0, Cited by 0] [Section 210(3)] [Section 210] [Entire Act]

State of Chattisgarh - Subsection

Section 210(3)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)be from time to time Hushed, cleansed and emptied under the orders of the Commissioner at the cost of the municipal fund :