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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(iv) in Assam State Acquisition of Zamindaries Act, 1951

(iv)Any sum which was payable by such proprietor or tenure-holder as agricultural income-tax in respect of such estate or tenure calculated on the basis of an average of such agricultural income-tax payable for the five agricultural years preceding the date of vesting :