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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2) in Assam State Acquisition of Zamindaries Act, 1951

(2)Any building used for public purposes such as educational or charitable institutions maintained by the proprietor or tenure-holder shall vest in the State for those charitable or educational purposes subject to payment of compensation of an amount not exceeding one hundred rupees.