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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(ii) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957

(ii)shall report immediately to the Collector or any authorised Officer, for taking action under Section 21, any transaction which, he has reason to believe , has taken place in contravention of the provisions of Section 20.