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 3] [Entire Act] State of Chattisgarh - Subsection Section 3(2) in The C.G. Land Revenue Code, 1959 (2)In addition to the President, the State Government may appoint as many members as it may deem fit.] [Substituted by C.G. Act No. 11 of 2003 (w.e.f. 23.11.2002).]
