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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1)(e) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(e)On receipt of registered transfer deed and possession of land under clause (d), the Competent Authority shall issue the final letter of permission for development of colony. The work relating to development of colony shall not be started by the colonizer unless he receives the letter of final permission.