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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(6) in Assam State Acquisition of Zamindaries Act, 1951

(6)If there is any dispute as to the possession and extent of any homestead or private land or building referred to in sub-section (1), the Settlement Officer shall, on application, make such enquiry as he deems fit and pass such order as may appear to him just and proper.