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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in The Assam Consolidation of Holdings Act, 1960

(2)Any person taking possession of such land by virtue of such transfer, partition or lease shall be liable to be summarily ejected by the Deputy Commissioner of the Sub-Divisional Officer in whose jurisdiction the land is situated.