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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2) in Assam Gramdan Rules, 1962

(2)The State Government shall then either accord its sanction to the proposal or disapproval of the same and the Deputy Commissioner shall register the part as a revenue village, if the proposal has been sanctioned by the State Government, and thereafter the land records, revenue records and other administrative records shall be corrected accordingly.