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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(5) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(5)On acceptance of the highest bid and on depositing the full amount subject to the condition of payment of annual ground rent on premium at the rate of Two percent along with other conditions, the property shall be transferred after the execution and registration of the lease deed.