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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 Panchayat Act, 1994

(f)all buildings crested by the Gaon Panchayats and all lands and buildings or the property transferred to the Gaon Panchayat by the Central or the State Government or acquired by gift, purchase or otherwise for local public purposes.