Chhattisgarh act 007 of 2005 : The Chhattisgarh (Adhosanrachna Vikas Evam Paryavaran) Upkar Adhiniyam, 2005.

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B-frsqq {GFtiT, frIi*' 22 strtm 2013 74 (1) CH}IAMISGARH^ACT

(No.33 of 2013)

CHIIAITISGARH (ADHOSAIIRACHANA VIKAS EVAM PARYAVARAN) tiPKAR

(SANSHODHAN) ADIIINIYAI4^M.13

An Act further to amend the Chhattisgarh (Adhosanrachana Vikas Evam Paryavaran ) Upkar Adhiniyam, 2(X)5 (No. 7 of Z[5). Be it enacred by the Chhattisgarh l.egislature in the Sixty-fourth Year of the Republic of India, as follows :-

l. (l) This Act may be called the Chhattisgarh (Adhosanrachana Vkas^Evam Paryavaran) Upkar (Sanshodhan) Adhiniyam' 2013.

It shall come into force from the date of its publication in the Official Gazette.

ln serial nurnber I of column⁽²⁾ of Schedule-I of the Chhattisgarh (Adhosanrachana Vikas Evam Paryavaran) Upkar Adhiniyam,2005 (No. 7 of 2005), (hereinafter refened to as the Principal Act), for the words "On land covered under coal and iron ore mining leases",.the words "On land covered under coal, iron ore, lime stone, bauxite^and dolomite mining leases" shall be substituted.

In serial number I of column⁽²⁾ of Schedule'Il of the hincipal Act, for the words "On land covered under coal and iron ore mining leases", the wOrds "On land covered under coal, iron ore, lime stone, bauxite and dolomite mining leases" shall^be substituted.

Short title^and

commencemenL

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Amendment Schedule-I. Amendment Schedule-tr. o:

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