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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2)(vi) in Assam State Acquisition of Zamindaries Act, 1951

(vi)Lands held for the purpose of special cultivation and the lease for such cultivation shall continue under the State under the same terms and conditions as existed before the vesting of such lands in the State till the termination of the existing lease : provided that any land held for the purpose of special cultivation by a proprietor or tenure-holder without any lease shall be offered for settlement with such proprietor or tenure-holder subject to payment of revenue at the rate prevailing for similar lands in the neighbourhood with similar advantages.