Section 170A(2)(a) in The C.G. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 170A(2)] [Section 170A] [Entire Act]

State of Chattisgarh - Subsection

Section 170A(2)(a) in The C.G. Land Revenue Code, 1959

(a)subject to the provisions of clause (b), set aside such transfer if made by a holder belonging to a tribe which has been declared to be an aboriginal tribe under sub-section (6) of Section 165 and restore the land to the transfer; or

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State of Chattisgarh - Subsection

Section 170A(2)(a) in The C.G. Land Revenue Code, 1959