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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(1)(i) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(i)The Authority shall have powers to prescribe eligibility criterion for allotment of land or plot for specific uses. The Authority shall also have powers to allot land or plot on direct application or by draw of lots among the eligible application.