Section 16(1)(iii) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

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State of Chattisgarh - Subsection

Section 16(1)(iii) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

(iii)to hear and dispose of cases under Section 248 and 250 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) and for that purpose the Gram Nyayalaya shall be deemed to be the Court of Tahsildar :

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State of Chattisgarh - Subsection

Section 16(1)(iii) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996