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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Chattisgarh - Subsection

Section 77(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The Corporation may with the sanction of the Central Government, transfer to Central Government every property, endowments and funds so vested in it in trust under sub-section (1) :Provided that no trust of public rights subject to which such property, endowments and funds are held shall be affected by such transfer.