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[Cites 0, Cited by 0] [Section 132A] [Entire Act]

State of Chattisgarh - Subsection

Section 132A(2) in The Chhattisgarh Municipalities Act, 1961

(2)The sources of the infrastructure fund and the procedure and manner in which the amount from the fund shall be provided to Municipalities shall be such as may be prescribed.] [Inserted by M.P. Act No. 27 of 2000.]