Section 109(2)(b) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Chattisgarh - Subsection

Section 109(2)(b) in The Chhattisgarh Municipalities Act, 1961

(b)with the sanction of the [President-in Council] [Substituted by M.P. Act No. 20 of 1998.], the Chief Municipal Officer may, by sale or otherwise grant a lease of immovable property including any such right as aforesaid for any period not exceeding three years at a time of which the premium, or rent, or both, as the case may be, for any one year does not exceed one thousand five hundred rupees.

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State of Chattisgarh - Subsection

Section 109(2)(b) in The Chhattisgarh Municipalities Act, 1961