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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(1) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(1)Any person who intends to undertake development of colony under Section 292-A of Municipal Corporation Act, 1956 and under Section 339-A of Municipalities Act, 1961 shall apply in Form-One appended to these rules.