Section 180(3)(a) in Goalpara Tenancy Act, 1929

[Cites 0, Cited by 0] [Section 180(3)] [Section 180] [Entire Act]

(a)the manner of publication of-

(i)the notification under sub-section (3) of Section 1,

(ii)price lists under sub-section (2) of Section 35,

(iii)the notification referred to in the Explanation to sub-section (3) of Section 84,

(iv)the draft record-of-rights under sub-section (1) of Section 99,

(v)the record-of-rights under sub-section (2) of Section 99,

(vi)proclamation under Clause (d) of sub-section (1) of Section 151;

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