Section 137 in The Chhattisgarh Municipal Corporation Act, 1956
137. [ Discount on property tax. [Substituted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
(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.]
