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 66C] [Entire Act] State of Chattisgarh - Subsection Section 66C(2) in The Chhattisgarh Co-operative Societies Rules, 1962 (2)The Recovery Officer shall made an order directly to the leaseholder to handover the possession of the land to the original Judgement-debtor.
