Section 109(3) in The Chhattisgarh Municipalities Act, 1961
(3)The sanction of the [President-in Council] [Substituted by M.P. Act No. 20 of 1998.] or of the Council under subsection (2) may be given either generally for any class of cases or specially in any particular case:Provided that-(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;(ii)no land exceeding fifty thousand rupees in value shall be sold or otherwise conveyed without the previous sanction of the State Government and every sale or other conveyance of property vesting in the Council shall be deemed to be subject to the conditions and limitations imposed by this Act or by any other enactment for the time being in force.]
