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State of Chattisgarh - Section

Section 29 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011

29.

Hon'ble the Chief Justice of the High Court of Chhattisgarh or his nominee may grant permission to an allottee to install and use in the Chamber any additional electric appliances additionally on such conditions and on payment of additional charges as may be determined by him.