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State of Chattisgarh - Section

Section 58I in The C.G. Irrigation Act, 1931

58I. Suspension of payment of instalment.

- When the total land revenue or rent, as the case may be, payable by the permanent holder in respect of any land for which he is liable to pay betterment contribution is suspended in any year, the State Government may, notwithstanding anything to the contrary contained in this chapter or rules made thereunder, postpone for such period as it thinks fit the recovery of any instalment of betterment contribution.