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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(3)(a) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(a)Where there is a sub-tenant in the excess land acquired, amount equal to 50 per cent of the compensation payable under (1) or (2) above to the tenant under whom he holds shall be paid out of it to the sub-tenant.