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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in The Assam Consolidation of Holdings Act, 1960

(2)If the market value of the new holding is greater than that of the original holding, then compensation for the excess market value of the new holding shall be realised from the owner, by the State Government in one or more instalments as prescribed.