Section 13(1) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
(1)The Local Authority of the Municipal Corporations, Municipalities, Nagar Panchayats and Gram Panchayats shall prepay a list in Form-8 of such persons, who are partially or fully affected by the provisions of the Act and shall display it on the notice-board of their respective office for inviting objections. The objections, if any, received shall be disposed of by Competent Authority. Thereafter, a final list of affected persons shall be prepared and the affected person shall be informed.
