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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1)(d) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(d)The transfer deed shall be executed and duly registered after the Competent Authority makes payment for the land at a flat rate as may be fixed by the Government from time to time, but not exceeding one rupee per square foot.