Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 188] [Entire Act] State of Chattisgarh - Subsection Section 188(2) in The C.G. Land Revenue Code, 1959 (2)Every occupancy tenant shall pay the rent to his bhumiswami on or before such date as may be prescribed in that behalf.
