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[Cites 0, Cited by 6] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(1) in The Assam Consolidation of Holdings Act, 1960

(1)After determining the compensation payable to or by an owner on the principles laid down in Clause (e) of Section 5 and Section 18, the Consolidation Officer shall inform him of the amount so determined and shall give him an opportunity of being heard, and shall after making such modification, if any, make an award.