Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 246] [Entire Act] State of Chattisgarh - Subsection Section 246(i) in The C.G. Land Revenue Code, 1959 (i)that the allottee shall build a house on such land within a period of five years from the date of allotment;
