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[Cites 0, Cited by 0] [Section 294(1)] [Section 294] [Entire Act]

State of Chattisgarh - Subsection

Section 294(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)an application in writing for approval of the site together with a site plan of the land; and in the case of land which is the property of the Government or of the Corporation, a certified copy of the documents authorising him to occupy the land, and if so required by the Commissioner the original document or documents; and