Section 76 in The Chhattisgarh Municipal Corporation Act, 1956
76. Transfer to Corporation of property of municipality.
- All property movable and immovable and all interest of whatsoever nature or kind therein, vested in the Municipality of a City to which the provisions of this Act are applied [x x x] with all rights of whatsoever description used, enjoyed, or possessed by the said municipality shall on such application vest in the Corporation of the city constituted under this Act.
