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[Cites 0, Cited by 0] [Section 358(7)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(7)(c) in The Chhattisgarh Municipalities Act, 1961

(c)declaring that no place, unless specially exempted, shall be used as a lodging house unless it has been duly licensed as such by the Council, and prescribing the conditions subject to which such licence may be granted, refused, suspended or withdrawn and fixing the fees payable for such licences;