Section 73(5) in The Chhattisgarh Municipal Corporation Act, 1956
(5)Private sector participation agreements shall be such as may be prescribed and shall include the following -(a)Build-Own-Operate-Transfer Agreement,(b)Build-Own-Operate-Maintain Agreement,(c)Build and Transfer Agreement,(d)Build-Lease-Transfer Agreement,(e)Build-Operate-Transfer Agreement,(f)Lease and Management Agreement,(g)Management Agreement,(h)Rehabilitate-Operate-Transfer Agreement,(i)Rehabilitate-Own-Operate-Maintain Agreement,(j)Service Contract Agreement, and(k)Supply-Operate-Transfer Agreement;Provided that all the above agreements for Private Participation shall be executed by the Corporation in such manner as may be prescribed by the State Government.]
