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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(5)(i) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(i)relevant provision of the law relating to local authority empowering the local authority to control development and use of land or any other enactment under which the authority entrusted with the functions of. development and use of land is constituted and the rules, or bye-laws, if any, made thereunder shall cease to apply to the area comprised within the limits of the local authority or any other authority, as the case may be;