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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Chattisgarh - Subsection

Section 208(4) in The Chhattisgarh Municipalities Act, 1961

(4)[ The State Government may, by order fix a period within which the pour water flush or any other type of latrines shall be substituted for the existing service latrines within the limits of a Municipality.