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[Cites 0, Cited by 0] [Section 323(3)] [Section 323] [Entire Act]

State of Chattisgarh - Subsection

Section 323(3)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)cause the soil or pavement or any wall, fence, post, channel or other material forming part of the street to be restored to the condition it was in before any opening or breaking up or displacement, or alteration or damage made or done without the permission of the authority specified in sub-section (1);