Section 10(3)(a) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

(a)The amount shall be paid at the current rate for raw land for the area as prescribed by the District Collector.

Legal Document View