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[Cites 0, Cited by 0] [Section 427(1)] [Section 427] [Entire Act]

State of Chattisgarh - Subsection

Section 427(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)the conditions on which property may be acquired by the Corporation or on which property vested in the Corporation may be transferred by sale, mortgage, lease, exchange or otherwise;