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State of Assam - Section

Section 78 in Assam Forest Regulation, 1891

78. Land required under this Regulation to be deemed to be needed for public purpose.

- Whenever it appears to the State Government that any land is required for any of the purposes of this Regulation such land shall be deemed to be needed for a public purpose, within the meaning of Section 4 of the Land Acquisition Act, 1870.