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State of Assam - Section

Section 121 in Goalpara Tenancy Act, 1929

121. Survey and record of proprietor's private land.

- In the case of any land alleged to be a proprietor's private land, on the application of the proprietor or of any tenant of the land on his depositing the required amount for expenses, a Revenue Officer may, subject to and in accordance with such rules as may be prescribed in this behalf, ascertain and record whether the land is or is not a proprietor's private land.