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State of Chattisgarh - Section

Section 184 in The C.G. Land Revenue Code, 1959

184. Disposal of service land in Sironj Region when services no longer required.

- If the Collector declares that the services rendered by a village servant in any village in the Sironj region are no longer required, such village servant shall become a bhumiswami in respect of his service land and be liable to pay land revenue accordingly.Chapter-XIV Occupancy Tenants