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State of Chattisgarh - Section

Section 174 in The C.G. Land Revenue Code, 1959

174. Disposal of relinquished sub-division.

- If any sub-division of a survey number or plot number is relinquished under Section 173, the Tahsildar shall offer the rights to occupy such sub-division at such premium as he thinks fit to the bhumiswami of the other sub-divisions of the same survey number or plot number and if there be competition among such bhumiswami he shall sell such right to the highest bidder amongst them.