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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(a) in Rules Under the Land and Revenue Regulation

(a)The settlement of a local area or class of estates means a special operation carried out under the provisions of Section 17-42 of the Regulation for the formal revision of the land-revenue demand of that area or area or class of estates.