Section 7(2)(d) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(d) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(d)An authenticated Xerox copy of the receipt showing:

(i)payment of necessary fee to the Authority as prescribed under Rule 18

(ii)payment of public utility and service charges as prescribed under these regulations.