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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(9) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(9)The colonizer shall file with the Competent Authority, particulars of the low income group persons to whom the plots/houses/flats reserved for them under sub-rule (4) are sold.