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[Cites 0, Cited by 0] [Section 135G] [Entire Act]

State of Gujarat - Subsection

Section 135G(a) in The Bombay Land Revenue Code, 1879

(a)any revenue officer or village accountant may for the purpose of preparing or revising any map or plan required for or in connection with any record or register under this Chapter exercise any of the powers of a survey officer under sections 96 and 97, except the powers of assessing the cost of hired labour under section 97, and