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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1) in Assam State Acquisition of Zamindaries Act, 1951

(1)The Compensation Officer, after determination of the compensation payable in respect of the interests of the proprietors and tenure-holders under the provisions of section 13, shall prepare the compensation statement as provided for in sub-section (3) of section 10.