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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Assam - Subsection

Section 188(b) in Rules Under the Land and Revenue Regulation

(b)An order calling upon a mauzadar or Tahsildar for report, or informing them of orders passed in any case by a Revenue Officer, is not a process within the meaning of this rule, and no fee shall be charged on such orders.