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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(2) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(2)Fee for the permission of development of the colony shall be payable as follows and it shall be deposited by the colonizer in the treasury of Municipality or Municipal Corporation, as the case may be, and a true copy of the receipt shall be enclosed with the application to be submitted under sub-rule (1):-
S. No. Area Fee for Permission for development of Colony
(a) Municipal Corporation having population of three lacs or more. Rupees fifty thousands per hectare
(b) Municipal Corporation having population of less than three lacs Rupees twenty-five thousands per hectare
(c) Municipal Councils Rupees ten thousands per hectare
(d) Nagar Panchayats Rupees five thousand per hectare