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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(4) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(4)If there are any fruit-trees on the land then an amount fixed by the Collector after.considering the value, nature, condition and number of such trees shall be payable as compensation thereof but such amount shall not exceed 25 times the annual land revenue payable for the land.