Section 167 in Rules Under the Land and Revenue Regulation
167. Land-revenue where to be paid.
- The proprietors of permanently settled estates in the Goalpara district shall unless the Commissioner shall otherwise direct pay land-revenue direct to the Treasury of the subdivision in which their estates are situate. If an estate is situated within more than one tahsil or subdivision, the Deputy Commissioner shall determine to what tahsil or sub-divisional Treasury the revenue shall be payable.
