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State of Chattisgarh - Section

Section 245 in The C.G. Land Revenue Code, 1959

245. Rights to hold house site free of land revenue.

- A building site of reasonable dimensions in the abadi shall not be liable to the payment of land revenue if such site is occupied by a kotwar or a person who holds land or works as an agricultural artisan or an agricultural labourer in such village or in a village usually cultivated from such village.