LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 121 — Revision of record in accordance with provision therein contained.

The Central Provinces Land-Revenue Act, 1881
The Deputy Commissioner may revise a record-of-rights when such revision is provided for in such record.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›