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State of Assam - Section

Section 92 in Rules Under the Land and Revenue Regulation

92. Use of grazing ground free charge after issue of final notice.

- After the issue of the final notice declaring and land to be allotted as grazing, ground, such land may be used as a grazing ground free of charge by persons other than professional graziers, and shall not be occupied or disposed of for any other purpose unless the State Government shall so direct.