Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Chattisgarh - Subsection Section 6(4) in Lease (Government Land for Ratanjot/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2006 (4)The lessee shall not make any construction of permanent nature on the leased land.
