Section 284L(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 284L(1)] [Section 284L] [Entire Act]

State of Gujarat - Subsection

Section 284L(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)with the approval of the Standing Committee, sell or lease any buildings on the land or erected by him on the land, subject to such covenants and conditions as he may think fit to impose either in regard to the maintenance of the buildings as dwellings for the poorer classes or otherwise in regard to the use of the buildings, and upon any such sale he may, if he thinks fit, agree to the price being paid by instalments together with interest on the outstanding balance at such rate as may from time to time be prescribed by the Standing Committee in this behalf, or to a payment or part thereof being secured by a mortgage of the premises,

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State of Gujarat - Subsection

Section 284L(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949