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State of Assam - Section

Section 86 in Rules Under the Land and Revenue Regulation

86. Hearing of objection.

- The Deputy Commissioner shall receive and inquire into any objection which may be presented to him against the allotment of the proposed grazing ground within one month after the date of publication of the notice referred to in rule 85, and on such inquiry may add any available adjacent waste land to the proposed grazing ground or remove any land from it.