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[Cites 0, Cited by 0] [Section 292G] [Entire Act]

State of Chattisgarh - Subsection

Section 292G(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)The right, title and interest of the colonizer in the land under illegal colonization, shall upon and from the date of taking over management of the land under sub-section (2) of Section 292-E stand forfeited and vested in the Municipal Corporation free from all encumbrances.]