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 81] [Entire Act] State of Chattisgarh - Subsection Section 81(4) in The C.G. Land Revenue Code, 1959 (4)[ The fair assessment on the land used for non-agricultural purposes shall be fixed in accordance with the rules made under Section 59.] [Substituted by C.G. Act No. 32 of 2013, dated 16.8.2013.]
