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

State of Assam - Subsection

Section 2(g) in Assam Gramdan Act, 1961

(g)'Owner' means-
(i)in relation to land held by a tenant with permanent rights, the tenant;
(ii)in relation to land held under a grant, lease or assignment from Government, the holder ; and
(iii)in relation to any other land, the person to whom the land belongs;