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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(2)(i) in The C.G. Land Revenue Code, 1959

(i)where proceedings in respect of any case have been commenced by the Board under sub-section (1) no action shall be taken by the [Commissioner or] [Inserted by Act No. 17 of 2008] the Settlement Commissioner or the Collector or the Settlement Officer in respect thereof;