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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2)(c) in The Assam Alienation of Land (Regulation) Act, 1980

(c)if, in the opinion of the Collector, there are circumstances justifying a refund of the consideration, if any, paid by the transferee in respect of such land, allow the transferee such refund.