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

State of Chattisgarh - Subsection

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

(e)The alternate land offered may be in the name of a third-party, provided that the land-owner's irrevocable consent agreeing to grant advance possession and transfer land in favour of the Competent Authority as required of the colonizer under these rules must be duly obtained and confirmed by the applicant;