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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(1) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(1)Where a record-of-rights has been finally published under Section 57, the Settlement Officer shall, within such time as the State Government may by general or special order, require, make a certificate stating the fact of such final publication and the date thereof, and shall date and subscribed the same with his name and official title.