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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(2)(a) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(a)If the acquisition be under Section 22, the Deputy Commissioner shall pay the amount as determined from the fund placed at his disposal within a period of 3 months, from the date of his passing orders under sub-section (1) above.