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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(vi) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(vi)The Colonizer shall complete the development works within a period of three years from the date of deposit of the amount under clause (iii) and shall inform the Municipality accordingly.