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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Chattisgarh - Subsection

Section 223(3) in The Chhattisgarh Municipalities Act, 1961

(3)Without prejudice to the action under sub-section (2) the Chief Municipal Officer notwithstanding anything contained in this Act, may after giving such notice as may be prescribed, cause to be removed any obstruction or encroachment as described in clause (a) and (b) of sub-section (1).