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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(3) in Goalpara Tenancy Act, 1929

(3)The Deputy Commissioner shall, one month before submitting a price list to the Local Government under this section, publish it in the prescribed manner within the local area, to which it relates and if any landlord or tenant of land within the local area, or within the said period of one month, presents to him in writing any objection to the list, he shall submit the same to the Local Government with the list.