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[Cites 0, Cited by 1] [Section 80(5)] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(5)(ii) in The Chhattisgarh Municipal Corporation Act, 1956

(ii)no land value of which may be prescribed shall be sold or otherwise conveyed without the previous sanction of the Government and every sale, or other conveyance of property vesting in the Corporation 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.