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[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Chattisgarh - Subsection

Section 304(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)If any building erected for a temporary purpose is not used strictly for such purpose and m accordance with any bye-laws made under this Act or is erected without the sanction of the Commissioner, the building may be demolished by the Commissioner at the expenses of the owner thereof, whether he is prosecuted under this Act or not.