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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(2)It shall be the responsibility of the person who has obtained the registration certificate to inform the Competent Authority in case of any change in any particular contained in his application form within thirty days from the date of such change.