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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Chattisgarh - Subsection

Section 62(6) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(6)The Town and Country Development Authority shall, within thirty days of the date of receipt of such directions either accept the modification or make further submission to the State Government.