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

State of Assam - Subsection

Section 6(iii) in Assam Land (Requisition and Acquisition) Rules, 1964

(iii)where possession is taken in persuance of the powers conferred by the rule, an inventory of the articles found in the premises shall be made in the presence of two witnesses and such articles should be stored in safe custody -