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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Chattisgarh - Subsection

Section 62(7) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(7)The State Government, alter considering the submissions of the Town and Country Development Authority, shall pass such orders thereon as may be deemed fit and from the Date of such orders, the budget shall be deemed to be in force, with modifications ordered by the Government.