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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3) in Lease (Government Land for Ratanjot/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2006

(3)After cancellation of the lease the possession of the lessee shall be deemed to be unauthorized possession under Section 248 of the Code and revenue officers shall be competent to take action against such lessee under section 248 of the Code.