• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • State Acts
  • THE CHHATTISGARH NAGARIYA KSHETRON KE BHUMIHIN VYAKTI (PATTADHRITI ADHIKARON KA PRADAN KIYA JANA (SANSHODHAN) ADHINIYAM, 2003
Lawsisto
Back

THE CHHATTISGARH NAGARIYA KSHETRON KE BHUMIHIN VYAKTI (PATTADHRITI ADHIKARON KA PRADAN KIYA JANA (SANSHODHAN) ADHINIYAM, 2003

THE CHHATTISGARH NAGARIYA KSHETRON KE BHUMIHIN VYAKTI (PATTADHRITI ADHIKARON KA PRADAN KIYA JANA (SANSHODHAN) ADHINIYAM, 2003

No. 7 of 2003

An Act further to amend the Chhattisgarh Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhriti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984.

Be it enacted by the Chhattisgarh Legislature in the Fifty-fourth year of the Republic of India as follows:-

Short title and Commencement.

1. (1) This Act may be called the Chhattisgarh Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhriti Adhikaron Ka Pradan Kiya Jana) (Sanshodhan) Vidheyak, 2003 (No. 7 of 2003).

(2) It shall come into force on such date on which the State Government may, by notification in the official Gazette, appoint.

Amendment of Section 3 (1) and (2).

2. In Sub-section (1) and (2) of Section 3 of the Chhattisgarh Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhriti Adhikaron Ka Pradan Kiya Jana) (Sanshodhan) Adhiniyam, 1998 (No. 19 of 1998) the following Sub-section shall be substituted, namely:-

(i) In Sub-section (1) of Section 3 for words “31st May, 1998”, the words “19th November, 2002” shall be substituted.

(ii) In Sub-section (2) of Section 3 for words “31st May, 1998”, the words “19th November, 2002” shall be substituted.

Amendment of Section 4 (2).

In Sub-section (2) of Section 4 of the Chhattisgarh Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhriti Adhikaron Ka Pradan Kiya Jana) (Sanshodhan) Adhiniyam, 1998 (No. 19 of 1998) the following Sub-section shall be substituted, namely:-

(i) In Sub-section (2) of Section 4 for words “31st May, 1998”, the words “19th November, 2002” shall be substituted.



Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto Lawsisto

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.