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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1)(f) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(f)Under no circumstance shall the land earmarked for economically weaker sections be alienated or used by the applicant colonizer for any other purpose.