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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(k) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(k)"Reserve premium of land or plot" means the premium fixed for saleable land earmarked for various land uses by assigning different weightage as decided by the Authority to the basic premium of externally developed open land;