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[Cites 0, Cited by 1] [Section 136] [Entire Act]

State of Chattisgarh - Subsection

Section 136(i) in The Chhattisgarh Municipal Corporation Act, 1956

(i)buildings in, or lands on, which any trade or business is carried on unless the rent derived from such buildings or lands is applied exclusively to religious purposes or to public charitable institutions aforesaid;