Section 17 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
17. Repeal and savings.
- From the date of commencement of these rules, all rules and bye-laws corresponding to these rules, if in force immediately before the commencement of these rules and, in particular, the Chhattisgarh Nagar Palika (Registration of Colonizer, Terms and Conditions) Rules, 1998, as amended from time to time, shall stand repealed :Provided that anything done or any action taken under the rules and bye-laws so repealed, shall, unless such thing or action is inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form-One[See Rule 3 (1)]Application for RegistrationTo,Municipal Commissioner/Chief Municipal OfficerMunicipal Corporation/Municipal Council/Nagar PanchayatApplication for registration as a colonizer is submitted as per the following details:-
