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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Chattisgarh - Subsection

Section 257(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)When such places have been fixed by the Corporation 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.