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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Assam - Subsection

Section 168(1) in Rules Under the Land and Revenue Regulation

(1)A proprietor desiring to register his name under section 72(5) of the Regulation with a view to having copies of statements prepared under section 72 sent to him by post, shall present to the Deputy Commissioner or Sub-divisional Officer an application with a stamp of the value of Rs 2.00 (as a registration fee).