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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Assam - Subsection

Section 190(vi) in Rules Under the Land and Revenue Regulation

(vi)The Deputy Commissioner may assess or cause to be assessed any damage or injury which may be done by the lessee to the property of the occupier of such land or of any other person and may order the amount so assessed to be paid by the lessee.