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State of Assam - Section

Section 149 in Rules Under the Land and Revenue Regulation

149. Annulment of settlement.

- The settlement of an estate in which the settlement-holder has a permanent, heritable and transferable right of use and occupancy may be annulled with the sanction of the Commissioner:Provided that an appeal shall lie to the Board in all cases of such annulment within two months of the date of the Commissioner's order.