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

State of Chattisgarh - Subsection

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

(viii)The competent authority shall deposit the amount of development fees in a separate bank account received from the occupiers of houses/plots. Similarly the amount which is recovered as arrears of land revenue shall also be deposited in the same account. The drawal from such account shall be made-only for the expenditure relating to the development works of the concerned colony with the joint signature of the competent authority and the Collector or his subordinate officer authorised by the Collector in this behalf. The sanction of the Development Works shall be given by the concerning authorities of the municipality within their powers as vested in them.