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[Cites 0, Cited by 0] [Section 308(1)] [Section 308] [Entire Act]

State of Chattisgarh - Subsection

Section 308(1)(d) in The Chhattisgarh Municipalities Act, 1961

(d)any order of the Council, President or the Chief Municipal Officer, as the case may be, granting or refusing to grant a licence or permission;