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[Cites 0, Cited by 1] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(2) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(2)The State Government may in any case on application or of its own motion, direct the revision of any record-of-rights or any portion of a record-of-rights :Provided that no such direction shall be made until reasonable notice has been given to the parties concerned to appear and be heard in the matter.