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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3)(b) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(b)The amount shall be deposited in the designated "Services to the Poor Fund" bank account of the Municipality and a copy of the receipt alongwith a letter on Form-Eight shall be attached to the application under Rule 8,