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THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2005
THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) ACT, 2005
PREAMBLE
An Act further to amend the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959).
Be it enacted by the Chhattisgarh Legislature in the fifty sixth year of the Republic of India as follows :--
Section 1 - Short title and commencement
(1) This Act may be called the Chhattisgarh Land Revenue Code (Amendment) Act, 2005 (No. 6 of 2005).
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 14
For sub-section (2) of section 44 of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) (hereinafter referred to as the Code) the following sub-section shall be substituted, namely:--
"(2) Save as otherwise provided a second appeal shall lie against every order passed in first appeal under this code or the rules made thereunder:--
(i) if such order is passed by the Sub-Divisional Officer -- to the Collector;
(ii) if such order is passed by the Collector -- to the Board;
(iii) if such order is passed by the Settlement Officer -- to the Settlement Commissioner."
Section 3 - Insertion in Section 59
After sub-section (2) of section 59 of the code following proviso shall be inserted, namely :--
"Provided that the small industries shall be exempted from the re-assessment of the land diverted not exceeding five acres."
