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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Assam - Subsection

Section 11A(5) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(5)no order for taking possession shall be passed under any of the previous sub-sections, unless it appears to the Collector to be necessary to do so in public interest or for securing proper management of land in question ;