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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(4) in Assam State Acquisition of Zamindaries Act, 1951

(4)In preparing such compensation statement each estates or tenure shall, in the first instance, be taken as whole and then the shares of co-sharers or any other persons having interest in it may be shown under separate appropriate heads as prescribed in the rules.