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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(f) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(f)"Local fund" means any fund to control and management of which a local authority is legally entitled and includes the proceeds of any case, rate, duty or tax which such authority is legally entitled to impose and any property vested in such authority.