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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Chattisgarh - Subsection

Section 33(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003

(2)The notice shall specify the land encroached upon and the time limit within which such encroachment is to be removed and shall also state that the failure to comply within the period specified therein will render the person liable to prosecution and also the summary eviction.