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Union of India - Section

Section 11 in Criminal Tribes Act, 1871

11. By whom alterations to be made.

- No alteration shall be made in such register except by or by order of the said Magistrate, and he shall write his initials against every such alteration.Notice to persons affected. - Notice shall be given of any such intended alteration, and of the time when, and place where, it is to be made, to every person affected thereby.