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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2)(f) in Assam Gramdan Act, 1961

(f)the allottee must cultivate the land allotted to him personally if the land allotted to him is not included in the land donated by him, if any ;