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

State of Chattisgarh - Subsection

Section 62(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(3)The Town and Country Development Authority shall consider the estimate so submitted to it and sanction the same either unaltered, or subject to such alterations as it may think fit.