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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(j) in The Assam Evacuee Property Act, 1951

(j)"urban area" means any area included in a Municipality or a small town constituted under the provisions of the Assam Municipal Act, 1923 (Assam Act 1 of 1923) and such other areas as may be notified by the State Government in the official Gazette as urban areas for the purposes of this Act.