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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Chattisgarh - Subsection

Section 201(2) in The Chhattisgarh Municipalities Act, 1961

(2)A Council, or any person acting under its authority for such purpose may enter upon and construct any new drain in place of an existing drain in any land wherein any drain vested in the Council has been already constructed or may repair or alter any drain vested in the Council.