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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(4)(d) in Assam Gramdan Rules, 1962

(d)is not/is held under a grant, lease or assignment from the State Government without permanent rights and the previous approval of the State Government is attached herewith ;