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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Assam - Subsection

Section 121(2) in Rules Under the Land and Revenue Regulation

(2)Separate registers should be maintained in each subdivision one for the entries of mutation cases relating to permanently settled estates, waste land grants, lakhiraj and nisf-khiraj estates, and another for the entries of mutation cases relating to ordinary periodic khiraj estates.