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[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

State of Chattisgarh - Subsection

Section 123(1)(t) in The Chhattisgarh Municipalities Act, 1961

(t)erecting substantial boundary marks: of such description and in such position as shall be approved by the Collector, defining the limits or any alteration in the limits of the Municipality;