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State of Assam - Section

Section 12 in The Assam Alienation of Land (Regulation) Act, 1980

12. Power to make rules.

(1)The State Government may, by notification in the official Gazette, make rules for carrying out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for any matter which is required to be or may be prescribed under this Act.