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

State of Chattisgarh - Subsection

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

(i)Such colony shall be deemed to be in the category of unauthorised colony which has been constructed by the colonizer without obtaining the legal permission or no-objection certificate from the department of Town and Country Planning, Urban land ceiling, Land Diversion, Nazul and Municipality.