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

State of Chattisgarh - Subsection

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

(i)buildings in, or lands on, which any trade or business is carried on unless the rent derived from such buildings or lands is applied exclusively to religious purposes or to public charitable institutions aforesaid;