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[Cites 0, Cited by 2] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(i) in The Chhattisgarh Municipalities Act, 1961

(i)having any share or interest in any lease, sale or purchase of any immovable property or in any agreement for the same : Provided that in the case of sale or purchase the previous sanction of the State Government or the prescribed authority has been obtained; or