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[Cites 0, Cited by 0] [Section 339E] [Entire Act]

State of Chattisgarh - Subsection

Section 339E(2) in The Chhattisgarh Municipalities Act, 1961

(2)The Sub-Divisional Officer (Revenue) may after giving show cause notice to the parties take over the management of the land, cause the area to be planned and developed and shall thereafter allot the land preferentially amongst the plot holder in such manner and subject to such conditions as may be prescribed.