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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Chattisgarh - Subsection

Section 176(3) in The C.G. Land Revenue Code, 1959

(3)Where no claim is preferred under sub-section (2) or if a claim is preferred and disallowed, the Tahsildar shall make an order declaring the holding abandoned and the holding shall vest absolutely in the State Government, from such date as may be specified in that behalf in the order.