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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1) in The Assam Consolidation of Holdings Act, 1960

(1)If the market value of a new holding allotted to an owner is less than that of his original holding or holdings then compensation for the deficiency in the market value of the new holding shall be paid to him, subject to adjustment of encumbrances, if any, by the State Government in one or more instalments as prescribed.