Section 14(3) in Chhattisgarh Food and Nutritional Security Act, 2012
(3)To give effect to the provisions of sub-section (1) or (2) of this section or sub-section (7) of section 15 of this Act, necessary order modifying the existing criteria of eligible households or entitlement to receive food items or prices of the food items, shall be issued by the State Government.
