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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(1) in Assam Gramdan Rules, 1962

(1)On receipt of an application under sub-Section (1) of Section 6, the Deputy Commissioner shall take the opinion of the Anchalik Panchayat and the Gaon Panchayat within whose jurisdiction the gramdan village is situated and forward the application for separating the gramdan village from the rest of the revenue village to the State Government with his recommendations, through the Director of Land Records and the Commissioner of Plains Division.