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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Chattisgarh - Subsection

Section 60(6) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(6)The Revenue Officer may, after giving the applicant and the Town and Country Development Authority an opportunity to be heard, pass such orders on the application as he may deem fit under the circumstances and order so passed shall be final.