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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Assam - Subsection

Section 129(e) in Rules Under the Land and Revenue Regulation

(e)Any person inspecting registers or record deposited in the record-room shall do so in the presence of the Record-keeper or Assistant Record-keeper. Inspection of registers and records, before they have been deposited in the record-room, shall be made in the presence of any ministerial officer whom the Deputy Commissioner or Sub-divisional Officer may appoint for that purpose.