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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Chattisgarh - Subsection

Section 44(1)(e) in The C.G. Land Revenue Code, 1959

(e)if such order is passed by a Collector whether exercising the powers of Collector or Settlement Officer, during the currency of the term of settlement-to the [Board of Revenue] [Substituted by Act No. 17 of 2008];