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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(iii) in Assam State Acquisition of Zamindaries Act, 1951

(iii)Any sum which was payable by such proprietor or tenure-holder as chaukidari tax or municipal tax in respect of any building used as office or cutchery for the management of such estate or tenure, for the agricultural year immediately preceding the date of vesting :