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

State of Chattisgarh - Subsection

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

(d)public parks and play grounds which are open to the public and building and land attached thereto if the rent derived therefrom is exclusively spent for the administration of parks and playgrounds to which they are attached;