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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Chattisgarh - Subsection

Section 87(1)(c) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(c)the establishment of the Town and Country Development Authority for any area the following consequences shall ensue in relation to that, area, namely-
(i)the Chhattisgarh Town Improvement Trust Act, 1960 (No. 14 of 1961), shall stand repealed in its application to the said area.
(ii)the Town Improvement Trust functioning within the jurisdiction of the Town and Country' Development Authority so established shall stand dissolved and any Town Improvement Scheme prepared under the said Act, shall in so far as it is not inconsistent with the provisions of this Act be deemed to have been prepared under this Act,
(iii)all assets and liabilities of the Town Improvement Trusts shall belong to and be deemed to be the assets and liabilities of the Town and Country' Development Authority established in place of such Town Improvement Trust under Section 38;