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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2)(e) in The Assam Ancient Monuments and Records Act, 1959

(e)the notice to be given to the State Government in case the land on which the monument is situated or any adjoining land is offered for sale by the owner, and the right to be reserved to the State Government to purchase such land, or any specified portion of such land, at its market value;