Section 61A in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
61A. Annual contribution to Town and Country Development Authority from the State Government and local authority.
(1)Every Town and Country Development Authority shall be entitled to receive grant in aid from the State Government and the local authority at the rate specified in sub- section (2).(2)The grant-in-aid shall be calculated as under :-Rs. 2000 for every 10,000 units of population up to the first 50,000; andRs. 2000 for every 20,000 units of population above 50,000 :Provided that half or more unit shall be reckoned as a full unit for the purposes of calculating the amount of annual contribution.(3)If the Local Authority makes default in the payment of any sum under this section, the State Government may, by order, direct the person having the custody of the balance of the fund of a Local Authority to make such payment either in whole or in such parts as is possible from such balance.Provided that no order shall be made by the State Government directing payment of any sum until an opportunity has been given to the Local Authority to show cause as to why such order should not be made, unless the State Government considers that the Local Authority has already stated, or had already ample opportunity of stating its case.
