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[Cites 0, Cited by 0] [Section 292F] [Entire Act]

State of Chattisgarh - Subsection

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

(1)Notwithstanding anything contained in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) the transfer or agreement to transfer of plots made by a colonizer, in an area of illegal diversion or illegal colonization shall be void.