Section 127A(2)(b) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 127A(2)] [Section 127A] [Entire Act]

State of Chattisgarh - Subsection

Section 127A(2)(b) in The Chhattisgarh Municipalities Act, 1961

(b)[ All kachcha dwelling units having country tile (Kawelu) roof and measuring not more than 500 square feet, and all buildings and lands belonging to or occupied by the urban poor sections as may be exempted by the Government through notification;] [[Substituted by C.G. Act No. 17 of 2012, dated 1.8.2012. Prior to substitution clause (b) stood as under:-

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State of Chattisgarh - Subsection

Section 127A(2)(b) in The Chhattisgarh Municipalities Act, 1961