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[Cites 0, Cited by 0] [Section 127A(2)] [Section 127A] [Entire Act]

State of Chattisgarh - Subsection

Section 127A(2)(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)buildings or lands in respect of which rent is derived and such rent is not applied exclusively to religious purposes or public charitable institutions aforesaid;