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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(7) in Assam Co-Operative Societies Act, 2007

(7)No land shall vest in such a society by reason of the provisions of this Section unless it is owned by the society or has been leased to the society and, if the society holds the land by lease or contract the land shall vest in the society only during the pendency of lease or contract.