Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 58F in The C.G. Irrigation Act, 1931

58F. Inquiry by authorised officer.

- The authorised officer shall, at the place stated in the notice under Section 58-E, make such enquiry into the objections preferred under Section 58-D, as may appear necessary and after giving an opportunity of being heard to the permanent holder preferring an objection within a period of one month from the issue of the notice under Section 58-E and pass such orders thereon as he may think fit.