Section 9(1) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(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.
