Section 7(1) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(1)The Competent Authority on his own motion or on information from any source and for reasons to be recorded in writing, may cancel the registration certificate for contravention of any of the term, condition or terms or conditions or any provision of the Act or these rules :Provided that no registration certificate shall be cancelled unless a reasonable
