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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(3) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(3)The Collector shall then prepare a draft statement and make the same final in the manner laid down in Section 7 and thereupon all the provisions of this Act and apply mutatis mutandis.