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[Cites 0, Cited by 0] [Section 292B(1)] [Section 292B] [Entire Act]

State of Chattisgarh - Subsection

Section 292B(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)In every residential colony in the municipal area, out of the total area fifteen percent of the land shall have to be transferred by the colonizer to the Commissioner for economically weaker sections on such terms and in such manner as may be prescribed.