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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Assam - Subsection

Section 109(3) in Goalpara Tenancy Act, 1929

(3)The Local Government may, on application or if its own motion, in proceedings undertaken within one year from the date of the order of a Revenue Officer settling a fair rent under Section 101, direct the revision of the rent to be settled :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.