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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(8) in Assam Forest Regulation, 1891

(8)"land at the disposal of the Government" means land in respect of which a person has acquired-
(a)a permanent, heritable and transferable right of use/occupancy under any law for the time being in force, or
(b)any right created by grant or lease made or continued by, or on behalf of, the Government, not being land vested in the Government for the purpose of the Central Government;