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State of Assam - Section

Section 102 in Rules Under the Land and Revenue Regulation

102. Levy of cost as an arrear of land-revenue.

- The amount to be recovered under the last preceding rule shall be levied as an arrear of land-revenue and shall be apportioned in the manner described in the next following rule with the exception of the cost of boundary-marks of estates, which shall be realised in the manner described in rule 105 below.