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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Chattisgarh - Subsection

Section 76(1) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(1)The security deposit made under rule 26 shall either be returned to the person making it or his legal representative or be forfieted to the State Government in accordance with the provisions of this rule.