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[Cites 0, Cited by 0] [Section 15A(1)] [Section 15A] [Entire Act]

State of Chattisgarh - Subsection

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

(iii)Only such unauthorised colonies shall be regularised where at least 10% houses have been constructed. Where only the plots are in existence, action for regularisation shall he taken in accordance with Rule 15 of these rules.