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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Assam - Subsection

Section 119(2) in Goalpara Tenancy Act, 1929

(2)In any area where villages have not been surveyed and recorded in a revenue survey made by or under the authority of Government a Revenue Officer shall, in fixing his unit of survey and record, have regard to any village unit adopted by the landlord as a basis of his survey and record.