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[Cites 0, Cited by 0] [Section 358(9)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(9)(d) in The Chhattisgarh Municipalities Act, 1961

(d)prescribing the conditions subject to which and the circumstances in which, and the areas and localities in respect of which licences may be granted, refused, suspended or withdrawn for the use of any place or building for use as Sarai or Dharamshala and providing for the inspection and regulation of such places or buildings;