Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Chattisgarh - Subsection

Section 60(9) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(9)The Town and Country Development Authority may, on an application made to it in that behalf, permit assessee to make payment of development charges in annual instalments not exceeding five, and fix a date by which each instalment shall be payable.,