Section 132A in The Chhattisgarh Municipalities Act, 1961
132A. Creation of Infrastructure Development Fund.
- [(1) Notwithstanding anything contained in this Act or any other Act for the time being in force, the State Government may create an Infrastructure Development Fund with a view to assist the Municipalities in developing the infrastructure.(2)The sources of the infrastructure fund and the procedure and manner in which the amount from the fund shall be provided to Municipalities shall be such as may be prescribed.] [Inserted by M.P. Act No. 27 of 2000.]
