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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Chattisgarh - Subsection

Section 82(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)All property such as tank, playground, park, garden and other places meant for public utility vested in the Corporation shall neither be used for any other purpose nor be permitted to use for any other purpose by the Corporation.