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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(f) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(f)"land" means land which is or may be utilised for agricultural purpose or purposes subservient thereto, and includes land which is or may be utilised for quarrying stones ;