Section 3(16) in The Chhattisgarh Municipalities Act, 1961
(16)"land" includes benefits arising out of land, houses and things attached to the earth, or permanently fastened to anything attached to the earth and also land which is being built upon or covered with water;[(16-a) "Lower Income Group" means the group of persons so specified by the State Government from time to time;] [Inserted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012.]
