Section 136(f) in The Chhattisgarh Municipal Corporation Act, 1956
(f)[ buildings and lands owned by widows or minors or persons with disability as defined under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996), to the extent as may be prescribed.] [Substituted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
