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

State of Assam - Subsection

Section 16(c) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015

(c)lands owned or held by a local authority and used for any community purposes so long as the land is not used or transferred for commercial purposes;