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 169] [Entire Act] State of Chattisgarh - Subsection Section 169(b) in The C.G. Land Revenue Code, 1959 (b)in the case of (ii) above, on the expiration of a period of two years from the date of possession, accrue to such person in that land :
