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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(3)After considering objections and suggestions and after giving a hearing to the persons desirous of being heard, the State Government may confirm the modification in the development plan.