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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Chattisgarh - Subsection

Section 106(2)(b) in The Chhattisgarh Municipalities Act, 1961

(b)to make a contribution towards expenditure incurred by any other local authority or out of any public fund for measures affecting the health, instruction, safety or convenience of the public calculating to benefit the residents within the limits of the contributing Municipality; or