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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Chattisgarh - Subsection

Section 60(4) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(4)The Town and Country Development Authority shall, not later than three months after the publication of a notice declaring its intention to levy development charges, issue a notice in the prescribed form, assessing the charges due from every' person affected by the levy' of the charges.