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[Cites 0, Cited by 0] [Section 292A(1)] [Section 292A] [Entire Act]

State of Chattisgarh - Subsection

Section 292A(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)as a builder constructs or causes to be constructed on any land in a municipal area, whether held by him or any other person, independent buildings or a single building with apartments; or converts or causes to be converted an existing building or any part of such building into apartments, for the purpose of transfer by sale or otherwise all or some of them to persons other than members of his family and includes his assignees shall apply to the Commissioner for the grant of a Registration Certificate.