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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Chattisgarh - Subsection

Section 83(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The Commissioner, after having demarcated every land, Building establishment and plant etc. in the ownership of the Corporation, shall arrange to affix there in the boards showing that the said property is in the ownership of the corporation.