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[Cites 0, Cited by 0] [Section 282(2)] [Section 282] [Entire Act]

State of Chattisgarh - Subsection

Section 282(2)(b) in The Chhattisgarh Municipalities Act, 1961

(b)if any construction, structure or building is sought to be transferred by the owner to another party, an option to purchase shall be first given to the State Government, and on its refusal to exercise the option, the owner may transfer the property.