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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1) in Assam State Acquisition of Zamindaries Act, 1951

(1)Every proprietor or tenure-holder, whose estate or tenure has vested in the State in consequence of a notification issued under section 3, shall be paid compensation according to the provisions of this Act.