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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Assam - Subsection

Section 99(2) in Goalpara Tenancy Act, 1929

(2)When such objections have been considered and disposed of in the prescribed manner, the Revenue Officer shall finally frame the record, and shall cause it to be finally published in the prescribed manner, and the publication shall be conclusive evidence that the record has been duly made under this Chapter.