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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Chattisgarh - Subsection

Section 1(2) in Chhattisgarh Rent Control Act, 2011

(2)It shall extent in first instance to such of the Municipal areas which are comprising the District Headquarters in the State and later on to such of the other Municipal areas or any areas within the State as the State Government may, by Notification in the Official Gazette, specify from time to time.