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[Cites 0, Cited by 0] [Section 292B(1)] [Section 292B] [Entire Act]

State of Chattisgarh - Subsection

Section 292B(1)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)Where the colony is proposed on a small piece of land area of which is less than one acre, the colonizer shall have the option of depositing into the "Service to Poor Fund" of the Municipal Corporation constituted in terms of Section 128-C, fee at such rate as may be prescribed.