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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(5) in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990

(5)The powers to make rules conferred by this section shall except on the first occasion of the exercise thereof, be subject to the condition of the rules being made after previous publication.