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

State of Chattisgarh - Subsection

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

(iv)Once the competent authority takes up the work of regularisation of any colony in his hand, it shall be deemed that the diversion of land of that colony has been done and its use is in accordance with the Master Plan of the City.