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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2)(e) in Assam Gramdan Act, 1961

(e)the allottee may transfer his allotment for consideration either to the Gram Sabha or to any person joining the gramdan community of the village, or to the State Government or a co-operative society, to secure the payment of a loan contracted by him :