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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(3)(b) in Rules Having The Force of Law and Executive orders Relating to Forests

(b)The notice referred to in Clause (a) of sub-rule (3) above shall be published by affixing a copy thereof in the Notice Board of the Office of the Deputy Commissioner or the Sub-divisional Officer as the case may be, and also in the Notice Board of the office of the Sub-Deputy Collector within whose jurisdiction the land is situated. A notice shall also be published by affixing a copy thereof on the land concerned or in a prominent place in the vicinity thereof.