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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(iii) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(iii)On the basis of the total area of the colony, the amount at the rate of rupees one hundred per square metre for external development cost, shall be deposited by the colonizer in the designated bank account of the Municipality in cash or by Bank Draft: