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State of Assam - Section

Section 5 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948

5. Subject to Section 3, conditions of grants remain unmodified.

- Subject to the liability to be assessed to revenue in terms of Section 3, nothing herein contained shall be deemed to modify the terms and conditions of any grant, or prejudice the rights and privileges of the grantee in any way.