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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1)(c) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(c)If the Competent Authority finds the application worthy of sanction, he shall issue a provisional sanction letter in Form-Seven and call upon the applicant to submit duly registered deed of transfer and possession of the land, duly registered.