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[Cites 0, Cited by 0] [Section 187(8)] [Section 187] [Entire Act]

State of Chattisgarh - Subsection

Section 187(8)(c) in The Chhattisgarh Municipalities Act, 1961

(c)on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorised by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.