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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(2) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(2)The following fee for the permission of development of the colony shall be payable, which shall be deposited by the colonizer in the treasury of Municipality and the true copy of the receipt shall be enclosed with the application to be submitted under sub-rule (1) :-
(i) Area of Municipal Corporation having a Population of 3 lakhor more. Rs. 10,000/- per hectare.
(ii) Area of Municipal Corporation having a population of lessthan 3 lakh. Rs. 4,000/- per hectare.
(iii) Area of Municipal Council Rs. 2,000/- per hectare.
(iv) Nagar Panchayat Rs. 1,000/- per hectare.