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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Assam - Subsection

Section 83(1)(b) in Assam Municipal Act, 1956

(b)by substituting therein with effect from the date- of succession or transfer, as the case may be, for the name of the owner of any holding the name of any other person who has Succeeded by transfer or otherwise, to the ownership of the holding, or