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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Assam - Subsection

Section 189(iv) in Rules Under the Land and Revenue Regulation

(iv)The Deputy Commissioner may assess or cause to be assessed any damage or injury which may be done by the licensee to the property to the occupier of the land or of any other person and may pay the amount so assessed to such occupier or other person out of the deposit made by the licensee.