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[Cites 0, Cited by 2] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(1) in Assam Town and Country Planning Act, 1959

(1)The provisions of the Land Acquisition Act, 1894 (Central Act No. 1 of 1894) shall be applicable for acquisition of Land under this Act and the compensation shall be computed under the provisions of the same Act.