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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(1)(b) in The Garo Hills District (Awil Fees) Act, 1960

(b)any land held collectively by a particular community of a village or group of villages under the custody of the recognised head of the said community called "Nokma";