Section 259 in The Chhattisgarh Municipalities Act, 1961
259. Establishment of markets.
- A Council may establish and maintain market at suitable place for the convenience of the people of Municipal area and may permit, by issue of licences to private persons, to establish and maintain such markets. For this purpose the Council may acquire, purchase or take on lease any land, building or structure for establishing a market from the owner thereof on payment of such compensation as may be determined under the provisions of this Act.
