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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2) in Goalpara Tenancy Act, 1929

(2)A person shall be deemed, for the purposes of this section, to have continuously held land in a village,notwithstanding that such village is surveyed and recorded as, or declared to constitute, a village at a date subsequent to the commencement of the said period of twelve years.