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

State of Assam - Subsection

Section 2(m) in Assam Gramdan Act, 1961

(m)'village' means a revenue village registered, such in the revenue records and includes-
(i)a part of a revenue village whether a hamlet, tola, para or otherwise; and
(ii)a compact area owned by 20 or more families which the Government may, by notification in the official Gazette, declare to be a village for the purpose of this Act;