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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1) in Assam Temperance Act, 1926

(1)"Area" means-
(i)in the case of a municipality or notified area, area constituted or deemed to be constituted under the Assam Municipal Act, 1923-the whole of the municipal or notified area in which the Act is in force;
(ii)in the case of any other locality wherein a liquor shop is situated-an area constituted under Section 5 of this Act.