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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2) in The Assam Ancient Monuments and Records Act, 1959

(2)If any dispute arises regarding the amount of expenses payable by the owner or other person under sub-section (1) it shall be referred to the State Government whose decision shall be final.