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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(6) in Goalpara Tenancy Act, 1929

(6)"Estate" means lands included under one entry in any of the general registers of revenue paying and revenue-free lands prepared and maintained, under the law for the time being in force by the Deputy Commissioner, and includes Government khas mahals and revenue-free lands not entered in any register ;