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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(q) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(q)"land holder" means an owner and or a tenant recorded as such in the record of rights under the Chhattisgarh Lands Revenue Code, 1959 (No. 20 of 1959) in respect of land in the notified ayacut area of an irrigation system;