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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(3)A person shall be deemed, for the purposes of this section to have continuously held land under a landlord notwithstanding that the particular landlord under whom he held the land was different at different times, provided the land held by him was the same.