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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(d) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(d)"External Development Work" means the following development works, as per prescribed criteria :-
(i)New roads to be constructed in the shape of approach road starting from the limit of the colony to an existing road of the town;
(ii)If the road attached to the colony exists, in that case the expenses to be incurred on the proposed widening of the existing road;
(iii)Laying of electric line from the limits of the colony to the existing eclectic line for the supply of electricity in the colony;
(iv)The expenditure on connecting the existing system to the underground sewerage from the limits of the colony;
(v)If water supply in the colony is proposed at the level of urban water supply system, then in that case the laying of new pipe line from the limits of the colony upto the existing pipe line;
(vi)In respect of approach road of the colony under sub-clause (i) and widening of the existing road under sub-clause (ii) it shall be necessary for the Competent Authority to clearly determine as to what extent the approach road should be widened and under the widening of the existing road how much width is meant for and what shall be the quality of construction of such road i.e. whether it shall be a road of WBM or asphalt or of cement concrete.