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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Assam - Subsection

Section 99(1) in Goalpara Tenancy Act, 1929

(1)When a draft record-of-rights has been prepared, the Revenue Officer shall publish the draft in the prescribed manner, and for the prescribed period, and shall receive and consider any objections which may be made during the period of publication to any entry therein, or any omission therefrom.