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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Chattisgarh - Subsection

Section 258(2)(xlvii) in The C.G. Land Revenue Code, 1959

(xlvii)prescription of the manner of selection and demarcation of land allowed to be resumed by a bhumiswami under Section 189 and the fixation of land revenue on it and fixation of rent in respect of land left with the occupancy tenant;