Section 109(2)(a) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Chattisgarh - Subsection

Section 109(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)the Chief Municipal Officer may, in his discretion, grant a lease of any immovable property belonging to the Council, including any right of fishing or of gathering and taking fruits, flowers and the like, of which the premium or rent; or both, as the case may be, does not exceed two hundred and fifty rupees for any period not exceeding twelve months at a time:

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State of Chattisgarh - Subsection

Section 109(2)(a) in The Chhattisgarh Municipalities Act, 1961