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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(5)(b) in Assam State Acquisition of Zamindaries Act, 1951

(b)In respect of any land newly brought under cultivation or newly occupied in any other manner, after the date of publication of the notification under section 3, or in respect of any lands which the proprietor or the tenure-holder is entitled to retain possession of under the provisions of section 6, the land revenue payable shall, as far as possible, be at the same rate as is application to similar lands with similar advantages in the neighbourhood.