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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Assam - Subsection

Section 100(2) in Goalpara Tenancy Act, 1929

(2)The certificate of final publication or in the absence of such certificate, a certificate signed by the Deputy Commissioner, stating that a record-of-rights has been finally published on a specified date, shall be conclusive proof of such publication, and the date thereof.