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State of Assam - Section

Section 42 in Assam (Temporarily Settled Areas) Tenancy Act 1971

42. Date of sale.

- The sale shall not take place until after the expiration of at least 30 days from the date on which all the three conditions of Section 41 are fully complied with :Provided that no such sale shall take place until after a notice has been served on the judgment debtor.