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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Chattisgarh - Subsection

Section 107(4) in The C.G. Land Revenue Code, 1959

(4)If any Gram Panchayat passes a resolution that a map of the village abadi should be prepared showing separately the plots occupied by private holders and is willing to contribute to the cost of survey operations in such proportion as may be prescribed, the State Government may undertake the preparation of such map.