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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Chattisgarh - Subsection

Section 173(2) in The C.G. Land Revenue Code, 1959

(2)[ Relinquishment of diverted land under Section 172 of the Code may be made in accordance with sub-section (1) by giving written information to Sub-divisional Officer.] [Added by C.G. Act No. 18 of 2015, dated 24.4.2015.]