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[Cites 0, Cited by 0] [Section 109(3)] [Section 109] [Entire Act]

State of Chattisgarh - Subsection

Section 109(3)(i) in The Chhattisgarh Municipalities Act, 1961

(i)no property vesting in the Council in trust shall be leased, sold or otherwise conveyed in a manner that is likely to prejudicially effect the purpose of the trust subject to which such property is held;