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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(4) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(4)The State Government may, by notification, extend the whole or any part of the Act to any other areas of the State:Provided that no such notification shall be issued unless a notice of the intended extension is previously published in the area concerned and any objection received is disposed of after due consideration.