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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(3)No registering authority shall register the Indian Registration Act any document evidencing any transaction if, from the declaration made under sub-section (2) above, it appears that the transaction has been effected in contravention of the provisions of sub-section (1).