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State of Chattisgarh - Section

Section 408 in The Chhattisgarh Municipal Corporation Act, 1956

408. Powers of authority to require anyone or more or a number of things to be done.

- Where a power is expressed as being conferred on any authority to require a person to do a number of things, that authority may from lime to lime in its discretion require that person to do any one or more of those things.