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[Cites 0, Cited by 0] [Section 167(2)] [Section 167] [Entire Act]

State of Chattisgarh - Subsection

Section 167(2)(e) in The Chhattisgarh Municipalities Act, 1961

(e)where the property is not within the limits of a Corporation, Municipality or Cantonment, to a Government officer not below the rank of a Tahsildar: