Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 233 in The C.G. Land Revenue Code, 1959 233. Record of unoccupied land. - A record of unoccupied land shall, in accordance with rules made in this behalf be prepared and maintained for every village showing separately-(a)unoccupied land set apart for exercise of nistar rights under Section 237; x x x.(b)Omitted.
