Section 127A(2)(f) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 127A(2)] [Section 127A] [Entire Act]

State of Chattisgarh - Subsection

Section 127A(2)(f) in The Chhattisgarh Municipalities Act, 1961

(f)[ buildings and lands owned by widows or minors or persons subject to physical or mental disability as defined under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996), to the extent as may be prescribed;] [[Substituted by C.G. Act No. 17 of 2012, dated 1.8.2012. Prior to substitution clause (f) stood as under:-

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State of Chattisgarh - Subsection

Section 127A(2)(f) in The Chhattisgarh Municipalities Act, 1961