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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(1)(v) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(v)Such land or plot and structure on it, if not being used for the purpose for which it is transferred, may be resumed by the Authority, but before issuing such order reasonable opportunity to the lessee to be heard shall be provided.