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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2)(d) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957

(d)the total area of land (excluding) the land for which settlement has been prayed for under this rule) which is held by him or any member of his family as tenant or owner and which has not been acquired by the State under the provisions of the Act;