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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2) in The Assam Consolidation of Holdings Act, 1960

(2)If any person affected by the scheme applies for it, the Consolidation Officer shall furnish him with a statement showing the plot No., area, soil classification (where available), land revenue and probable market value of the original as well as of the allotted plots.