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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(2) in Assam State Acquisition of Zamindaries Act, 1951

(2)Every creditor whose debt is secured by the mortgage of, or a charge on any estate or tenure vested in the State under section 3, shall prefer a claim in writing before the Claims Officer, in the manner prescribed within a prescribed period from the date of vesting.