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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

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

(4)The publication of such notification in the manner provided in sub-sections (2) and (3) shall be conclusive evidence of the notice of declaration to the proprietors and tenure-holders whose interests are affected by such notification.