Section 136(b) in The Chhattisgarh Municipal Corporation Act, 1956
(b)[ all kutcha dwelling units having country title (Kawelu) roof and measuring not more than 500 square feet and all buildings and lands belonging to or occupied by the urban poor as may be exempted by the State Government through notification.] [Substituted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
