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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Assam - Subsection

Section 12A(1)(b) in The Assam Consolidation of Holdings Act, 1960

(b)if in any area for which a scheme is under preparation, any land is reserved for any public purpose including extension of village sites, or if the land so reserved is considered inadequate ; to asign any other land for such purpose and to effect a proportionate reduction of the area of all holdings of the village/villages for the benefit of which such reservation has been made.