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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(2) in Goalpara Tenancy Act, 1929

(2)The Deputy Commissioner may, if so directed by the Local Government, prepare for any local area similar price lists relating to such past times as the Local Government thinks fit, and shall submit the lists so prepared to the Local Government for approval or revision.