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[Cites 0, Cited by 0] [Section 339I] [Entire Act]

State of Chattisgarh - Subsection

Section 339I(3) in The Chhattisgarh Municipalities Act, 1961

(3)Every colonizer, before receiving either directly or through an agent by whatever name called, payment from a buyer, shall execute, in the form as may be prescribed, an agreement with the buyer.