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State of Chattisgarh - Section

Section 24 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

24. Restriction on commercial use of land and building.

- No income through commercial use of the land or building shall be allowed, where the government has provided the aid, in whatever shape, to acquire the land or construction of building or both thereon without the permission of the State Government.