Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15A(1)] [Section 15A] [Entire Act]

State of Chattisgarh - Subsection

Section 15A(1)(v) in The Chhattisgarh Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(v)The competent authority shall cause to be prepared the estimate and layout for the development work, including for the basic amenities of the illegal colonies on which the competent authority shall organize a meeting and discuss with the inhabitants concerned and the colonizer if available, and after considering their suggestions if any, finalise the estimate and lay out. The amount of expenditure to he incurred for preparing the layout shall be fixed not exceeding ten per cent of the development charges and the same shall he included in the development charges.