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

State of Chattisgarh - Subsection

Section 71(5) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(5)If the State Government approves the estimates with modifications, the Special Area Development Authority shall proceed to amend the same and the estimates so modified and amended shall be in force during the year.