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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(2)(a) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(a)The land offered must be suitable for construction houses for the economically weaker sections, to the satisfaction of the Municipal Officer;