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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(2)(ii) in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990

(ii)any land held for the purpose of obtaining or extracting coal or any part of such land, in this Act referred to as coal mine: