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State of Assam - Section

Section 3 in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974

3. Act to over-ride other laws etc.

- Notwithstanding anything contained in any other law or any custom or usage or any contract expressed or implied, inconsistent with the provisions of this Act, the provisions of this Act shall have effect.