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State of Chattisgarh - Section

Section 3 in Chhattisgarh Rent Control Act, 2011

3. Exemptions.

- Nothing in this Act shall apply to-
(1)Any accommodation belonging to or owned by any department of Government and/or Board and/or Corporation promoted by and/or owned by the Government.
(2)Any other building and/or category of building(s) specifically exempted in public interest by the Government through notification.