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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Assam - Subsection

Section 170(4) in Rules Under the Land and Revenue Regulation

(4)Right of public to inspect sale statements. - The originals or copies of all statements prepared under section 72(1) of the Regulation ordinarily be opened daily (holidays excepted) for inspection by the public, free of charge, at the tahsil office, from 2 p.m. to 4 p.m. The inspection will be made in the presence of the Tahsildar or his assistant. No one will be allowed to remove the statements from the place where they are kept, or in any way to alter or erase any part of them or record anything on them. Persons requiring information may take notes or copies in pencil.