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[Cites 0, Cited by 0] [Section 15A(1)] [Section 15A] [Entire Act]

State of Chattisgarh - Subsection

Section 15A(1)(vi) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(vi)For the development works, the development fees at the rate of Rupees one hundred and fifty per square meter shall be recovered from the owners/occupants of the house/plots of the colony concerned in proportion of the area of house/plot which is in their occupation. If in the layout prepared by the competent authority for the total area of the colony, open land for public amenities as per law, is not available then the competent authority shall estimate the cost of such requisite open land and recover double amount of such estimated cost from the Colonizer :