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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015

(2)Once an approved non-agricultural activity is established, there shall be no bar on further transfer of such land,provided the owner or transferee shall obtain a certificate of establishment of the approved non-agricultural activity from the Deputy Commissioner in such manner as may be prescribed.