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[Cites 0, Cited by 0] [Section 339B] [Entire Act]

State of Chattisgarh - Subsection

Section 339B(2) in The Chhattisgarh Municipalities Act, 1961

(2)In addition to transferring land for economically weaker sections under sub-section (1), the colonizer shall also reserve at least ten percent fully developed plots of the prescribed size or in alternate offer, constructed houses/flats of the prescribed size in his residential colony for sale to persons belonging to lower income group on terms as may be prescribed.