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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(2)(b) in The Assam Urban Areas Rent Control Act, 1972

(b)The State Government may, by notification in the Official Gazette, extend it also to all such areas as are declared town lands under rule 64(a) of the Settlement Rules under the Assam Land and Revenue Regulations, 1886 (Regulation I of 1886) or the Assam Land Revenue Re-assessment Act, 1936 (Assam Act VIII of 1936).