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[Cites 0, Cited by 0] [Section 308A(1)] [Section 308A] [Entire Act]

State of Chattisgarh - Subsection

Section 308A(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)the unauthorized construction made in the marginal open spaces or in excess of the prescribed floor area ratio does not exceed ten percent of the prescribed floor area ratio ;