Section 9 in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
9. No objection certificates to be obtained.
(1)On receipt of the application under Rule 8, the Competent Authority shall obtain the following no objection/ permissions :-(a)Under the Urban Land Ceiling Act, 1976 ;Explanation. - This shall apply only in respect of old cases and not in cases where land was acquired after repeal of Urban Land Ceiling Act, 1976;(b)Necessary permission under the Chhattisgarh Town and Country Planning Act, 1973;(c)NOC from the Nazul Officer.(2)If no objection certificate or permission prescribed in sub-rule (1) is not given by the concerned departments within ninety days of the receipt of letter from the Competent Authority, then it shall be deemed to have been given and the application shall be disposed off under Rule 8 within one hundred and twenty days from the date of the receipt of application:Provided that an intimation in this regard shall be sent in writing to the concerned department and if at any time it is found that the concerned department was prevented from issuing NOC due to default of applicant himself and/or NOC could not have been issued by the concerned department in favour of applicant then the application may be dismissed if it is pending for consideration or order of registration, if any, may be recalled.(3)If no information from the Competent Authority is received by the applicant colonizer within the period specified under sub-rule (2), then on expiry of the said period, permission shall be deemed to have been granted to the applicant colonizer, but in counting of the above period of time, the period from the date fixed for obtaining any additional information or documents, from the applicant and the date of receipt of such information or document, shall be reduced. This deemed permission shall be valid to the extent that it does not violate the provisions of any Act/Rules/Bye-laws for the time being
