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State of Assam - Section

Section 97 in Rules Under the Land and Revenue Regulation

97. Revenue Officer to whom reports on boundary-marks are to be made.

- The Revenue Officer to whom proprietors, settlement-holders, and other persons mentioned in section 26 of the Regulation are required to report if permanent boundary-marks have been injured, destroyed removed or require repairs, shall be the Sub-Deputy Collector in charge of Land Records.