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[Cites 0, Cited by 0] [Section 294] [Entire Act]

State of Chattisgarh - Subsection

Section 294(5) in The Chhattisgarh Municipal Corporation Act, 1956

(5)[ Within the limits prescribed for them, the powers of the Commissioner under this Section may be exercised by Registered Architect/Structural Engineer/Engineer registered with the Corporation for this purpose.] [Substituted by C.G. Act No. 18 of 2012, dated 1.8.2012.]