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[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(6)(vi) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(vi)evaluate the increment in value of each reconstituted plot and assess the development contribution leviable on the plot holder :