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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(3)The Special Area Development Authority shall consider the estimate so submitted and shall sanction the same cither unaltered or subject to such alterations as it may think fit.