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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in Assam State Acquisition of Zamindaries Act, 1951

(2)After the compensation statement has been published under sub-section (1), the Compensation Officer shall within the period fixed by the State Government by any general or special order furnish a certificate in the manner and form prescribed stating the fact of such publication, and such certificate shall be conclusive proof of such publication.