Section 122(1)(c) in Rules Under the Land and Revenue Regulation

[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Assam - Subsection

Section 122(1)(c) in Rules Under the Land and Revenue Regulation

(c)[The office of every Deputy Commissioner Subdivisional Officer, and Circle Sub-Deputy Collector, and in Cachar district in addition, the office of every Tahsildar and Sub-Registrar within whose jurisdiction the land or any part of the land to which application relates is known to be situated:] [(Substituted for the old clause (c) by Notification No. 2440-R, dated the 10th August, 1932. The words 'every thana and 'Munsifi' were omitted by Notification No. 3812-R, dated the 18th November 1936) ]

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State of Assam - Subsection

Section 122(1)(c) in Rules Under the Land and Revenue Regulation