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State of Assam - Section

Section 9 in The Assam Consolidation of Holdings Act, 1960

9. Objections to the provisions of the scheme.

- Any person affected by the draft scheme may file objection before the Consolidation Officer within 30 days of the publication of the scheme in the village. The Consolidation Officer shall inquire into and hear the objections locally after giving due notice, and shall pass necessary orders on the objections.