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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(4) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(4)If within a period of one year from the date on which the notice is served, the State Government does not pass any final order thereon, the notice shall be deemed to have been confirmed at the expiration of that period.