Section 66A(2)(iii) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Chattisgarh - Subsection

Section 66A(2)(iii) in The Chhattisgarh Co-operative Societies Rules, 1962

(iii)The terms and conditions for the said lease may include that the lessee pays entire dues of the Judgement-debtor to the satisfaction of the decree-holder in one instalment, the exact period of lease, prohibition of any permanent improvement on the land involved in the lease, no right to any compensation or return on the investment made on improvement of land, etc. These terms may be decided by the Registrar under Section 84 of the Chhattisgarh Co-operative Societies (Amendment) Act, 1970.

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State of Chattisgarh - Subsection

Section 66A(2)(iii) in The Chhattisgarh Co-operative Societies Rules, 1962