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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1)(f) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957

(f)any other information not inconsistent with the above as required by the registering authority, or the Collector or any Officer authorised in this behalf, as the case may be, before whom the declaration is required to be filed with the provisions of sub-section (2) of Section 20.