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State of Chattisgarh - Section

Section 27 in The C.G. Land Revenue Code, 1959

27. Place of holding enquiries.

- Except for reasons to be recorded in writing, no Revenue Officer shall enquire into, or hear, any case at any place outside the local limits of his jurisdiction :Provided that a Sub-Divisional Officer may enquire into, or hear, any case at any place within the district to which he is appointed.