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

State of Chattisgarh - Subsection

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

(h)[ buildings and lands owned by blind persons and abandoned women, to the extent as may be prescribed;] [[Substituted by C.G. Act No. 17 of 2012, dated 1.8.2012. Prior to substitution clause (h) stood as under:-