Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Chattisgarh - Subsection

Section 87(2)(a) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(a)all cases relating to compensation in respect of acquisition and vesting of land in the Town Improvement Trust under Section 71 of the repealed Act and pending before the Town Improvement Trust or the Tribunal or the Court of the District Judge or the High Court immediately before the date of such repeal shall be dealt with and disposed of by-
(i)the Town and Country Development Authority established in place of such Town Improvement Trust under Section 38;
(ii)the Tribunal to be constituted under Section 73 of the repealed Act after the commencement of the Chhattisgarh Nagar Tatha Gram Nivesh (Sanshodhan) Adhiniyam, 1979;
(iii)the Court of the District Judge;
(iv)the High Court;