Section 114 in The Chhattisgarh Municipalities Act, 1961
114. Cancellation or modification of arrangement binding permanently or for a number of years.
- Where a Council has entered into any arrangement or made any promise, purporting to bind it or its successors for a number of years or for an unlimited period to continue to any educational or charitable institutions, a yearly contribution from the Municipal property or fund, it shall be lawful for the Council or its successors with the sanction of the State Government to cancel such arrangement or promise, or to discontinue, or to diminish such yearly contribution:Provided that it shall have given atleast 12 months notice of its intention to do so to the Manager or Managers of such institutions.
