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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Chattisgarh - Subsection

Section 264(2) in The Chhattisgarh Municipalities Act, 1961

(2)When such places have been fixed by the Council beyond Municipal limits it shall have the same power to make bye-laws for the inspection and proper regulation of the same as if they were within those limits.