Section 127A(3) in The Chhattisgarh Municipalities Act, 1961
(3)[ Notwithstanding anything contained elsewhere in this Act, the Council or the Nagar Panchayat, as the case may be, shall grant discount on Property Tax as may be prescribed by the State Government.] [Inserted by C.G. Act No. 17 of 2012, dated 1.8.2012.]
