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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2) in Assam Gramdan Act, 1961

(2)A copy of every notification under sub-Section (1) shall be displayed in a prominent place in the village and another copy affixed on a conspicuous part in the office of the Deputy Commissioner of the District or of the sub-divisional Officer of the sub-division, as the case may be, and the substance of every such notification shall also be published in the prescribed manner.