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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Chattisgarh - Subsection

Section 119(2) in The C.G. Land Revenue Code, 1959

(2)Any report regarding the acquisition of any right under Section 109 received by the patwari after the specified period shall be dealt with in accordance with the provisions of Section 110.Proviso Omitted.