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[Cites 0, Cited by 0] [Section 82E] [Entire Act]

State of Assam - Subsection

Section 82E(2) in Rules Under the Land and Revenue Regulation

(2)The cost of preparing the copies of maps and of the record-of-rights distributed free under rule 82D shall be deemed to be part of the costs of the preparation of a record of tenant's and adhiar's rights.