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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(2)(e) in The Assam Co-operative Societies Act, 1949

(e)every record of rights prepared and maintained under the Assam Land and Revenue Regulations, 1886, or any other law for the time being in force shall also include the particulars of every charge on any land or any interest thereon created under Clause (a).