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State of Assam - Section

Section 119 in Rules Under the Land and Revenue Regulation

119. Registration of auction purchaser's name.

- When any Revenue Court grants a sale certificate under section 85 of the Regulation to the purchaser of a temporarily-settled estate or portion of a temporarily-settled estate at a revenue sale, the Deputy Commissioner shall order the auction purchaser's name to be registered in the General Register in place of that of the defaulter.