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

State of Chattisgarh - Subsection

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

(vii)In case the development fees or he cost of requisite open land as the case may be, is not deposited by the occupants/colonizer of the house/plot, such amount shall be recovered in accordance with the provisions of the Act for the recovery of municipal claims.