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[Cites 0, Cited by 0] [Section 293(1)] [Section 293] [Entire Act]

State of Chattisgarh - Subsection

Section 293(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)unless the Commissioner has either by an order in writing granted permission or has failed to intimate within the prescribed period his refusal of permission for the erection or re-erection of the building or for the construction or re-construction of the projecting part of the building; or