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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Chattisgarh - Subsection

Section 67(hh) in The Chhattisgarh Municipal Corporation Act, 1956

(hh)the grant of loans for building purposes or for purchase of conveyance to municipal officers and servants, on such terms and conditions as may be prescribed by bye-laws by the corporation;