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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(6) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(6)The expenses incurred by the Competent Authority on the management of the land shall be included in the development charges of the land and shall be recoverable on pro-rata or on any reasonable basis from persons to whom the plots have been allotted under the scheme.