Section 390A in The Chhattisgarh Municipal Corporation Act, 1956
390A. Recovery of dues under any lease, contract or agreement.
- Any sum falling due to the Corporation whether prior to or after the commencement of the Chhattisgarh Municipal Corporation Amendment) Act, 1986 under any lease, contract or agreement to which the Corporation is a party shall notwithstanding anything to the contrary in any law, lease, contract or agreement for the time being in force, be recoverable by distress and sale of movable property of the person from whom such sum is due in the manner provided by Chapter XII.
