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State of Chattisgarh - Section

Section 77 in The C.G. Land Revenue Code, 1959

77. Fixation of assessment rates.

(1)On completing the necessary inquiries, as may be prescribed, the Settlement Officer shall forward to the State Government his proposals for assessment rates for different classes of land in such form and along with such other particulars as may be prescribed.
(2)The State Government may approve the assessment rates with such modifications as it may deem fit.