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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(b) in Assam Non-Agricultural Urban Areas Tenancy Act, 1955

(b)'land' means land which is let or occupied for residential or business purposes or for purposes incidental thereto, and includes sites for buildings, water, water-ways, drains, ditches, canals, tanks and wells appertaining to such land ;