The Chhattisgarh Land Revenue Code (Amendment) Act, 2018

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Short title and 
commencement. 
Amendment of 
Section 237. 
CHHATTISGARH ACT 
(No. 18 of 2018) 
THE CHHATTISGARH LAND REVENUE CODE (AMENDMENT) 
ACT, 2018 
An Act further to amend the Chhattisgarh Land Revenue Code, 1959 
(No. 20 of 1959). 
Be it enacted by the Chhattisgarh Legislature in the Sixty-ninth Year of the Republic of 
India, as follows :-
I. 
2. 
(l) This Act may be called the Chhattisgarh Land Revenue Code 
(Amendment) Act, 2018 .. 
(2) It shall come into force from the date of its publication in the Official Gazette . 
ln Section 237 of the Chhattisgarh Land Revenue Code, 1959 ( No. 20 of 
1959), in sub-section (I), in clause ( d) , after the words " for gaothan ", the words 
" and establishment ofGowshala and animal holding premises " shall , be inserted. 

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