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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(3) in Goalpara Tenancy Act, 1929

(3)The Local Government may, by notification, extend the whole or any part of this Act to the temporarily settled area in the district of Goalpara or to any part thereof :Provided that no such notification shall be issued under this section unless-
(a)it is previously published in the area concerned or part thereof in the prescribed manner; and
(b)the Assam Legislative Council by a resolution recommends that the notification be issued.