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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2)(ii) in Assam State Acquisition of Zamindaries Act, 1951

(ii)The proprietor or the tenure-holder in respect of lands retained possession by and settled with him under section 6, shall have the status of a land-holder as defined in the Assam Land and Revenue Regulation, 1886 (Regulation I of 1886).