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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(3)(a) in Assam State Acquisition of Zamindaries Act, 1951

(a)All arrears of rents, royalties, cesses, fees and other dues together with interest if any which were payable to the proprietor or tenure-holder in respect of such estate or tenure and the recovery of such was not barred by limitation shall cease to be payable to such proprietor or tenure-holder and shall be recoverable by the State in the manner prescribed.