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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(k) in Assam State Acquisition of Zamindaries Act, 1951

(k)The manner in, and period within, which a creditor shall prefer claim before the Claims Officer and the procedure to be followed in the disposal of such claims or any other matters under section 14 :