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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Assam - Subsection

Section 4A(2) in Assam Gramdan Act, 1961

(2)The prescribed authority shall, as soon as may be, after the receipt of the declaration, publish the same in prescribed manner together with a notice requiring all persons to submit their objections, if any, in writing to it within thirty days of such publication.