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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in Assam Gramdan Act, 1961

(2)On receipt of an application under sub-Section (1) the Deputy Commissioner or the Sub-divisional Officer, as the case may be, may subject to such rules as may be prescribed, register the part as as separate revenue village :Provided that no part of a revenue village shall be registered as a separate revenue village unless the population of such part is not less than 100.