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State of Assam - Section

Section 9 in The Assam Alienation of Land (Regulation) Rules, 1980

9. Procedure on failure to deliver possession.

- If any person directed to deliver possession on any land under sub-rule (1) (a) above fails to comply with the direction, the Collector shall enforce delivery of possession of the land or part thereof to the State Government or when he is not such a Magistrate he shall apply to the Judicial Magistrate for enforcing such delivery of possession.Form A[Rule 3]Application under Rule 3 of the Assam Land Alienation (Regulation) Rules, 1980