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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Chattisgarh - Subsection

Section 102(2)(i) in The Chhattisgarh Municipal Corporation Act, 1956

(i)no portion thereof shall, without the previous sanction of the Government, be applied to any purpose other than that for which it was borrowed; and