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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Chattisgarh - Subsection

Section 234(1) in The C.G. Land Revenue Code, 1959

(1)The Sub-Divisional Officer shall, consistently with the provisions of this Code and the rules made thereunder, prepare a Nistar Patrak embodying a scheme of management of all unoccupied land in a village and all matters incidental thereto and more particularly matters specified in Section 235.