Section 159A in Rules Under the Land and Revenue Regulation
159A.
The rules in this section shall apply to sarbarakhers working on behalf of mauzadars who are minors.[Section III] [(Substituted for old Sections III and IIIA by Notification No. 4725-R., dated the 7th September, 1939) ]Special Rules For The Recovery of Arrears of Land-Revenue Due From Temporarily-Settled Estates Included In The Jurisdiction of Tahsils In The Districts of The Assam Valley Division and Cahcar Excluding Karijganj Subdivision
