Section 106(2)(a) in The Chhattisgarh Municipalities Act, 1961

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State of Chattisgarh - Subsection

Section 106(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)to incur expenditure beyond the Municipal limits on the acquisition of land, or on the construction, maintenance or repair of works, for the purpose of obtaining a supply of water required for the inhabitants of the Municipality or on providing the supply of electrical energy for the use of the inhabitants of the said Municipality or on establishing slaughter-houses or places for the disposal of night soil or sewage or carcasses of animals or for the drainage works, or for the purpose of providing mechanically propelled transport facilities for the conveyance of the public for the purpose of setting up of the dairies or farms for the supply, distribution and procuring of milk or milk products for the benefit of the inhabitants of the Municipalities or for any other purpose calculated to promote the health, safety or convenience of the inhabitants of the said Municipality; or

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State of Chattisgarh - Subsection

Section 106(2)(a) in The Chhattisgarh Municipalities Act, 1961