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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Assam - Subsection

Section 82(2) in Goalpara Tenancy Act, 1929

(2)Before a landlord enters under this section he shall file a notice in the prescribed form in the Deputy Commissioner's office stating that he has treated the holding as abandoned and is about to enter on it accordingly and the Deputy Commissioner shall cause a notice to be published in such manner as may be prescribed.