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Lalji Mahto And Ors. vs State Of Bihar Through The ... on 20 May, 2004

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[Section 46] [Complete Act]
Central Government Act
Section 46(4) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(4) Should any objection to an entry made under sub- section (3) in the register of mutations be made either orally or in writing to the village accountant, he shall enter the particulars of the objection in the register of disputed cases and shall at once give a written acknowledgement in the prescribed form for the objection to the person making it.