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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Chattisgarh - Subsection

Section 280(2) in The Chhattisgarh Municipalities Act, 1961

(2)Common pasture land may be let out at such fees as the Council may, from time to time, prescribe. No person shall graze his cattle on such common pasture land without permission from the Council, and payment of such fees as may be fixed by the Council.