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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1)(a) in Assam Land Revenue Re-Assessment Act, 1936

(a)in any case in which the enhancement exceeds 25 per cent but does not exceed 100 per cent of the old revenue, it shall be effected gradually by quinquennial increments each not exceeding 25 per cent of the old revenue;