Section 66C(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)Prior to the expiry of the lease period, the Judgement-debtor whose land was leased out under the provisions of Rule 66-A, may apply to the Recovery Officer for reversion of his land to him. He shall enclose a certified copy of the certificate given to him under sub-rule (iii) of Rule 66-A.
