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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Chattisgarh - Subsection

Section 193(3) in The Chhattisgarh Municipalities Act, 1961

(3)No action for removal or demolition of hut or shed shall be taken under sub-section (1) or (2) until the Council provides suitable alternative site or accommodation, for occupation by the dwellers of such hutments or sheds on such terms and conditions as may be prescribed.