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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Chattisgarh - Subsection

Section 137(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)Notwithstanding anything contained in sections 135 and 136 of this Act, the Corporation shall have power to grant such discount on Property Tax as it may deem fit, and the State Government may prescribe, taking into consideration the financial condition of a Corporation, a ceiling on the maximum discount that may be granted by such Corporation.]