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

State of Chattisgarh - Subsection

Section 15A(3) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(3)The Registration Officer shall record in writing the reasons for his decision to delete an entry under sub rule (I) and shall make available, on demand, a copy of such decision to the person concerned free of charge, forthwith.