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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2) in Chhattisgarh Public Distribution System (Control) Order, 2004

(2)Gram Sabha in rural areas, local bodies of urban areas, authority of Special Area Development Authority and Cantonment Board of Cantonment Area shall get the lists of below poverty line & Antyodaya families reviewed every year for the purpose of deletion of the name of ineligible families and inclusion of the name of eligible families.