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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(8)(b) in Assam Forest Regulation, 1891

(b)any right created by grant or lease made or continued by, or on behalf of, the Government, not being land vested in the Government for the purpose of the Central Government;