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State of Assam - Section

Section 12 in Rules Under the Land and Revenue Regulation

12. Survey fees.

- When the area of the land applied for exceeds 50 bighas, the applicant shall deposit survey fees at the rate of [fifty paise a bigha] [Substituted for the word 'two annas' ] : provided that survey fees need not be levied when the land applied for is included in one or more entire cadastral dags.