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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(2) in Assam Land Revenue Re-Assessment Act, 1936

(2)A copy of the notification under sub-section (1) shall be published in such place s within the area concerned and elsewhere as the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government may by general or special order direct.