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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(i) in Assam State Acquisition of Zamindaries Act, 1951

(i)The gross rent payable by the tenant immediately subordinate, calculated on the basis of average annual rent of 15 agricultural years preceding the date of vesting : provided that in no case shall such rent exceed the maximum prescribed under any tenancy law for the time being in force :