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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(4) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(4)Properties transferred by inviting applications shall be subject to payment of the annual ground rent at Two percent of the premium determined for plot and in the case of or multistoried building proportionately charged rent, as decided by the Authority.