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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Assam - Subsection

Section 67(2) in Mising Autonomous Council Act, 1995

(2)Notwithstanding anything contained in sub-section (1) above all the properties specified in sub-section (1) and construction and maintenance of which has been done out of the Village Council fund shall vest in and belong to the Village Council within the area in which the property is situated.