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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3) in Assam Gramdan Act, 1961

(3)Where the conditions mentioned in sub-Section (1) are not satisfied within a reasonable time, the prescribed authority may declare in the manner prescribed that the village is not to be gramdan village and thereupon every declaration under Section 4 shall, notwithstanding that it had been confirmed under sub-Section (4) of Section 4, cease to have effect.