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] [Section 140] [Entire Act] State of Chattisgarh - Subsection Section 140(3) in The C.G. Land Revenue Code, 1959 (3)The payment of land revenue to the person prescribed under subsection (2) may be made in cash or may, at the cost of the remitter, be remitted by money order.
