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State of Assam - Section

Section 35 in Assam State Housing Board Act, 1972

35. Reference to Tribunal in case of dispute under section 33 or 34.

- If there is any dispute as to whether any compensation is payable under section 33 or as to the amount of compensation payable under section 33 or section 34, as the case may be, the matter shall be referred to the Tribunal.