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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of Chattisgarh - Subsection

Section 338(1) in The Chhattisgarh Municipalities Act, 1961

(1)Such public works as in the opinion of the State Government require a degree of professional skill which may not be at the disposal of the Council shall be carried out by the State Government or by such agency as the State Government may direct.