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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(1)(ii) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(ii)The land or the plot which is to be allotted on lease, should conform to the land use prescribed in the Development Plan or Zonal plan.