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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Assam - Subsection

Section 100(1) in Goalpara Tenancy Act, 1929

(1)When a record-of-rights has been finally published under Section 99, the Revenue Officer shall, within such time as the Commissioner may by general or special order direct, make a certificate stating the fact of such final publication and the date thereof, and shall date and inscribe the same with his name and official title.