Section 158(1)(b) in The C.G. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 158(1)] [Section 158] [Entire Act]

State of Chattisgarh - Subsection

Section 158(1)(b) in The C.G. Land Revenue Code, 1959

(b)every person in respect of land held by him in the Madhya Bharat region as a Pakka tenant or as a Muafidar, Inamdar or Concessional holder, as defined in the Madhya Bharat Land Revenue and Tenancy Act, Samvat, 2007 (66 of 1950);

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State of Chattisgarh - Subsection

Section 158(1)(b) in The C.G. Land Revenue Code, 1959