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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(3)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)with the sanction of Mayor-in-Council, dispose of by sale, letting out on hire, or otherwise any movable property belonging to the Corporation not exceeding five thousand rupees in value;