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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Chattisgarh - Subsection

Section 189(4) in The C.G. Land Revenue Code, 1959

(4)Every order allowing resumption shall take effect from the agricultural year next following the date of the order and the tenancy of the occupancy tenant in respect of the land resumed shall stand terminated.Explanation. - For the purpose of this section-