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

State of Chattisgarh - Subsection

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

(a)every person in respect of land held by him in the Mahakoshal region in bhumiswami or bhumidhari rights in accordance with the provisions of the Chhattisgarh Land Revenue Code, 1954 (II of 1955);