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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Chattisgarh - Subsection

Section 192(1) in The Chhattisgarh Municipalities Act, 1961

(1)No person shall, without giving previous notice to the Council of his intention so to do, erect any hut, shed or range or block of huts or sheds or add any hut or shed to any range or block of huts or sheds already existing at the time this Act comes into operation.