Section 80(2)(a) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(2)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)the Commissioner may, in his discretion, grant a lease of any immovable property belonging to the Corporation, including any right of fishing or of gathering and taking fruit, flowers and the like, of which the premium or rent, or both, as the case may be, does not exceed five hundred rupees for any period not exceeding twelve months at a time :

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State of Chattisgarh - Subsection

Section 80(2)(a) in The Chhattisgarh Municipal Corporation Act, 1956