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Section 55 — Proprietor not accepting in manner prescribed may be deemed to have accepted.

The Central Provinces Land-Revenue Act, 1881
Any proprietor who, within such reasonable period as may be specified by the Chief Commissioner, fails to make, sign and deliver such acceptance, or to inform the Settlement-officer that he refuses the proposed assessment, shall, if the Settlement-officer by an order in writing so directs, be deemed to have accepted such assessment.
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