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

State of Meghalaya - Subsection

Section 2(2)(b) in The Garo Hills District (Awil Fees) Act, 1960

(b)any fees assessed on any land within an Akhing jhumed by any person other than a permanent resident thereof but who has been permitted to jhum in the said Akhing by the recognised Nokma;