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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(1)Notwithstanding anything to the contrary in any law or contract, a tenant who is ejected under the provisions Section 23 of this Act, shall be entitled to receive compensation for any improvement made by him on the land from which he has been ejected.