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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(ii) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(ii)The receipt shall contain a description of the land for which the rent has been paid, the total amount of rent due, the amount of rent in cash or the quantity or rent in kind that has been paid and the year for which it has been paid.