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[Cites 0, Cited by 0] [Section 15A(1)] [Section 15A] [Entire Act]

State of Chattisgarh - Subsection

Section 15A(1)(xiii) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(xiii)After finalisation of the estimate and layout by the competent authority, the development work shall be completed within a period of three years, when all the plot holder deposits the development fees, from the date on which the last plot holder deposits the development fees. If the development work is not completed within the said period, then the concerned body shall bear the extra expenditure to be incurred for the development work. The competent authority shall have the right to take decision as to from which date the development work be started :