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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(1) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957

(1)A creditor whose debt is secured by mortgage or charge on the acquired land shall, within 60 days from the date of the Notification under Section 8, submit a claim petition to the Collector or the Officer authorised.