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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(4) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(4)The State Government shall in the manner laid down in Section 8 of this Act, acquire the excess land, and thereupon the provisions of Sections 11,12, 13, 14,15,16, 17, and 18 shall apply mutatis mutandis.