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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(2) in The Assam Fire Service Act, 1985

(2)When a notice as aforesaid is published in the official Gazette, the property specified in such notice shall, on and from the beginning of the date on which the notice is so published, vested absolutely in the State Government free from all encumbrances.