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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Assam - Subsection

Section 11A(6) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(6)when possession is taken of any land under any of the preceding sub-sections, the person whose lands are taken possession of , shall be paid for each year of such possession an amount equal to the annual land revenue and local rate payable for such land ;