Back
THE CHHATTISGARH ANADHIKRIT VIKAS KA NIYAMITIKARAN (SANSHODHAN) ADHINIYAM, 2002
THE CHHATTISGARH ANADHIKRIT VIKAS KA NIYAMITIKARAN (SANSHODHAN) ADHINIYAM, 2002
PREAMBLE
[Act No. 32 of 2002]
An Act to amend the Chhattisgarh Anadhikrit Vikas Ka Niyamitikaran Adhiniyam, 2002 (No. 21 of 2002).
Be it enacted by the Chhattisgarh Legislature in the Fifty-third year of the Republic of India as follows:--
Section 1 - Short Title and Commencement
(i) This Act may be called the "Chhattisgarh Anadhikrit Vikas Ka Niyamitikaran (Sanshodhan) Adhiniyam, 2002 (No. 32 of 2002)."
(ii) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.
Section 2 - Amendment in Section 6
After (iv) of Sub-section (1) of Section 6 of Chhattisgarh Anadhikrit Vikas Ka Niyamitikaran Adhiniyam, 2002 (No. 21 of 2002) the following provision shall be inserted namely,-
"Provided that the amount of penalty to be imposed shall not be more than 50% of such evaluation and the cost of development of such infrastructure."
