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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(4)(a) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(a)In case of acquisition under Section 22, on deposit of the first instalment of compensation as assessed, the Deputy Commissioner shall issue to the erstwhile tenant a certificate of ownership right and also correct the revenue records.