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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(5)(b) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(b)drainage, reclamation from rivers or other waters or protection from flood, erosion or other damage by water, or land used for agricultural purposes or waste land which is culturable;