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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Assam - Subsection

Section 117(3) in Goalpara Tenancy Act, 1929

(3)The estimated amount of expenses likely is be incurred for the maintenance, repair, or restoration of boundary marks for a period not exceeding fifteen years, or such part of such amount as the Local Government may direct, may be recovered in advance in the same manner as if such expenses has been already incurred.