Section 78 in Rules Under the Land and Revenue Regulation
78. Application of these rules to preparation of record of rights in any local area.
- The rules in this Section apply to the preparation of a record of tenants' and adhiars' rights in any local area other than areas included in permanently settled estates when the preparation of a record of tenants and adhiars' right has been ordered under section 18 of the Regulation.[Note. in these rules the words "adhiars" shall have the same meaning as defined in the Assam Adhiars Protection and Regulation Act, 1948 Assam Act XII of 1943] [(Inserted vide Notification No. RSS. 351/64/99, dated 18th May, 1967)]
