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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(2)(i) in Assam Gramdan Act, 1961

(i)the principles to be followed in recovering any payments due to the Gram Sabha on account of any land revenue, rent, cesses, rates or encumbrances due on the date of vesting on any land, from the owner concerned who donated the land by way of Gramdan ;