Section 158(1)(e) in The C.G. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 158(1)] [Section 158] [Entire Act]

State of Chattisgarh - Subsection

Section 158(1)(e) in The C.G. Land Revenue Code, 1959

(e)every person in respect of land held by him in Sironj region as a khatedar tenant or as a grove holder as defined in the Rajasthan Tenancy Act, 1955 (3 of 1955).

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State of Chattisgarh - Subsection

Section 158(1)(e) in The C.G. Land Revenue Code, 1959