Section 127A(2)(a) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 127A(2)] [Section 127A] [Entire Act]

State of Chattisgarh - Subsection

Section 127A(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)buildings and lands owned by or vesting in, -

(i)the Union Government;

(ii)the State Government;

(iii)the Council;