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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(w) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015

(w)"Reclassification Premium" means a 'premium' charged and realized by the state from the owner for change of land use from agricultural to -intended non-agricultural purpose;