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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(2)The State Government may, by notification, after the name of any such region and on such alteration, any reference in any law or instrument or other document to the region shall be deemed to be a reference to the region as renamed, unless expressly otherwise provided or the context so required.