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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1) in Assam Gramdan Act, 1961

(1)Where a part of a revenue village has been declared to be gramdan village under this Act the Gram Sabha of gramdan village may file an application before the Deputy Commissioner of the District or the Sub-divisional Officer of the sub-division, as the case may be, for separating that part from the rest of the revenue village and for registering the part as separate revenue village.