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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(f) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957

(f)'tea estate' means the whole of the area of the land commonly known as tea estate which is owned, or held under any grant or lease, by any person and so registered with the Tea Board constituted under the Tea Act, 1953.