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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)The Commissioner may, on behalf of the Corporation acquire by agreement any easement affecting any immovable property vested in the Corporation and the provisions of sub-sections (1) and (2) shall apply to such acquisition.