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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2)(b) in Assam Gramdan Act, 1961

(b)in the case of land held under a grant, lease or assignment from the Government without permanent rights, by the person holding it, with the previous approval of the Government.