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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Assam - Subsection

Section 64(3) in Goalpara Tenancy Act, 1929

(3)The officer receiving the application may reject the application if it has not been made within twelve months-
(a)in the case of improvements made before the commencement of this Act-from the commencement of this Act;
(b)in the case of improvements made after the commencement of this Act-from the date of the completion of the work.
Ejectment