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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(ii) in Rules Under the Land and Revenue Regulation

(ii)If in the opinion of the Deputy Commissioner reasonable progress is not being made in development of the grant, the whole of the suspended premium and the suspended revenue if any, shall be payable immediately, and may be recovered as an arrear of land revenue