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[Cites 0, Cited by 0] [Section 339E] [Entire Act]

State of Chattisgarh - Subsection

Section 339E(3) in The Chhattisgarh Municipalities Act, 1961

(3)The allottee shall on fulfillment of the conditions be deemed to be a valid transferee of the plot from colonizer and the power of the Sub-Divisional Officer (Revenue) as manager of the plot shall come to an end.'.]]