Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 224(1)] [Section 224] [Entire Act]

State of Chattisgarh - Subsection

Section 224(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)cause sufficient hoards or fences to be put up in order to separate the area where the work is to be carried on from the street and shall maintain such hoard or fence standing and in good condition to the satisfaction of the Council during such time as the Council considers necessary for the public safety or convenience and shall cause the same to be sufficient lighted during the night, and shall remove the same when directed by the Council.