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[Cites 0, Cited by 0] [Section 358(3)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(3)(z) in The Chhattisgarh Municipalities Act, 1961

(z)the qualifications of surveyors or persons by whom plans required under Section 187 are to be prepared, or of plumbers, for licensing persons to be surveyors or plumbers and, fixing the fees chargeable for such licences; and for modifying the provisions of or revoking such licences, and prohibiting any alterations or repairs or fittings to water or drainage pipes or house connections to be carried out or made except by such persons;