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

State of Chattisgarh - Subsection

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

(b)If in the opinion of the Competent Authority the land proposed/offered for Economically Weaker Sections as provided under Section 292-B and as mentioned in clause (a) above, is not suitable for residential purpose, he shall intimate accordingly to the applicant within fifteen days and the applicant shall offer alternate land, or undertake to develop the land at his cost to make it suitable for residential purposes to the satisfaction of the competent authority.