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State of Chattisgarh - Section

Section 82A in The Chhattisgarh Municipal Corporation Act, 1956

82A. [ [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]

No property of the Corporation such as school, tank, play ground or park meant for public use shall not be allowed to be used for any other purpose on a permanent basis.]