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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Chattisgarh - Subsection

Section 175(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)Where the property is within the limits of the city, the warrant shall be addressed to an officer of the Corporation and where the property is outside the limits, to the Collector of the district concerned :Provided that the officer to whom the warrant is addressed may endorse such warrant to a subordinate officer.