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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2)(v) in Assam State Acquisition of Zamindaries Act, 1951

(v)Except in the case of proprietor or tenure-holder as provided for in section 6 no settlement-holder shall be entitled to get settlement of lands for more than 150 (one hundred and fifty) bighas in the aggregate, and the provisions of sub-sections (2) and (3) of section 6 of this Act shall, mutatis mutandis, apply in respect of the selection of the 150 bighas :