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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(1)(iii) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(iii)For allotment of land for Temple, Church, Mosque, Gurudwara or any other religious purpose and grave yard or Kabristan, prior sanction of the Government shall be necessary.