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[Cites 0, Cited by 0] [Section 339] [Entire Act]

State of Chattisgarh - Subsection

Section 339(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The Commissioner may by a written notice require any person who has built the roof or external wall of any but or other buildings in contravention of a direction issued under sub-section (1) to remove or alter the roof or wall so built.