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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(1)(a) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(a)Such Resolution, Order, permission or function has not been adopted, agreed or arrived at through the due legal process;