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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1)(a) in Assam Land (Requisition and Acquisition) Act, 1964

(a)Where any person aggrieved by an award made under Sub-section (3) of Section II makes an application requiring the matter to be referred to the Court; or