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State of Assam - Section

Section 2 in The Assam Board of Revenue Act, 1962

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context-
(1)"Board" means the Assam Board of Revenue constituted under Section 3.
(2)"Prescribed" means prescribed by rules made under this Act.
(3)"Schedule" means Schedule to this Act.