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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(1) in Assam Land Revenue Re-Assessment Act, 1936

(1)The Settlement Officer shall embody his proposals for each assessment group in a rate report as nearly as may be in the prescribed form and shall Officer, submit the report to the [Director of land Records] [D.L.R. is substituted for Commissioner of Division vide No. ...].