Section 15(b) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(b)On the expiry of the period specified in the notice, the Competent Authority shall consider the objection or suggestion, if any, received with reference to the notice or otherwise, and if he considers necessary, require any such person who has raised any objection, to present himself in person or through an authorized representative with all the relevant documents for oral hearing.
