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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(8) in Chhattisgarh Rent Control Adaptation Rules, 2016

(8)The authorized officer shall receive application along with the amount to be deposited by the party and shall provide a duplicate copy of receipt of such money to the concerned party and shall thereafter enter the same in the register.