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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(1) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(1)The colonizer will be required to complete the internal development works of the colony within a maximum period of five years from the date of issue of the permission of development of the colony under Rule 11.