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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(3) in Assam Gramdan Act, 1961

(3)All rules made under this Act shall be laid for not less than fourteen days before the Legislative Assembly as soon as may be after they are made and shall be subject to such modification as the Assembly may make during the session in which they are so laid or the session immediately following.