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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Chattisgarh - Subsection

Section 253(2) in The Chhattisgarh Municipalities Act, 1961

(2)Whoever shall, after such direction, keep any pigs in any place within the Municipal area without the permission required as aforesaid, or otherwise than in accordance with the terms thereof, shall be punishable with fine which may extend to fifty rupees.