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[Cites 0, Cited by 0] [Section 170(7)] [Section 170] [Entire Act]

State of Assam - Subsection

Section 170(7)(iii) in Rules Under the Land and Revenue Regulation

(iii)The tahsildar will be responsible that as far as lies in his power attached property is not sold for an unduly low price. He will take special orders from the Subdivisional Officer in all cases of difficulty and in the event of the property being sold or an apparently inadequate sum, he will report the matter to the sub-divisional officer who may cancel the sale or pass such other orders as he thinks fit.