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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Chattisgarh - Subsection

Section 185(2) in The C.G. Land Revenue Code, 1959

(2)Where any land referred to in item (c) or (d) of clause (ii) of sub-section (1) is at the time of coming into force of this Code, in actual possession of a tenant of a sub-tenant, then such tenant and not the sub-tenant shall be deemed to be the occupancy tenant of such land.