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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(5) in Assam State Acquisition of Zamindaries Act, 1951

(5)All suits and proceedings and any orders of attachment in respect of such estate or tenure in connection with recovery of any money as mentioned in sub-section (4) which may be pending on the date of vesting shall be dropped and shall cease to be in force.