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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(e) in The Assam Consolidation of Holdings Act, 1960

(e)where the market value of the allotted plots is less than that of the original plots of an owner, compensation shall be payable to him for the deficiency ; and where the market value of the allotted plots exceeds that of his original plots, compensation shall be realisable from him for the excess value.