Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(4) in Goalpara Tenancy Act, 1929

(4)The price list shall, when approved or revised by the Local Government, be published in the official Gazette ; and any manifest error in any such list discovered after its publication may be corrected by the Deputy Commissioner with the sanction of the Local Government which shall notify such correction in the official Gazette.