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[Cites 0, Cited by 0] [Section 170(10)] [Section 170] [Entire Act]

State of Assam - Subsection

Section 170(10)(ii) in Rules Under the Land and Revenue Regulation

(ii)The Deputy Commissioner, with the previous sanction of the Commissioner, may from time to time, alter the number and situation of notice-boards, but no such alteration will be made until two months' notice of the same has been given by a proclamation posted at the subdivisional office, and on each notice-board affected thereby.