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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(ii) in Lease (Government Land for Jatropha/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2005

(ii)After cancellation of the lease possession of the lessee shall be deemed as un-authorized possession under section 250 of the Code and revenue officer shall be competent to proceed against such lessee under Section 250 of the Code.