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[Cites 0, Cited by 0] [Section 292A(1)] [Section 292A] [Entire Act]

State of Chattisgarh - Subsection

Section 292A(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)as a colonizer intends to undertake the establishment of a colony or colonies in the area of Municipal Corporation for the purpose of dividing the land into plots, with or without developing the area, transfers or agrees to transfer gradually or at a time, to person desirous of settling down on those plots by constructing residential or non-residential or composite accommodation; or