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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(v) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(v)The amount deposited for external development under clause (iii) shall be kept in a separate Bank account by the Competent Authority. The withdrawal from this account shall only be made for the purpose of external development works of that colony.