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State of Assam - Section

Section 5 in Assam Temperance Act, 1926

5. Notification of areas affected by each liquor shop.

- Within six months after this Act comes into force in any locality, not being a municipality or notified area under the Assam Municipality Act, 1923, the State Government shall, by notification, define the area affected by each liquor shop situated therein. Each such area shall consist of a group of complete census villages and shall constitute an area for the purposes of this Act.