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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Assam - Subsection

Section 110(1) in Assam Panchayat Act, 1994

(1)Notwithstanding anything contained in the Assam Municipal Act, 1956 the sale proceeds of any hat situated in the area which has been excluded after commencement of this Act from the territorial jurisdiction of the Gaon Panchayat and included in the territorial jurisdiction of the Town Committee or Municipality, shall be equally apportioned by the State Government for three succeeding years following the year of such transfer of the area.