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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(l) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(l)"Immovable property" means property of the Authority which includes undeveloped, underdeveloped, developed open land, plots, flats, shops, office, rooms and other buildings;