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State of Assam - Section

Section 10 in Assam Land Revenue Re-Assessment Act, 1936

10. Bar to enhancement on account of improvements.

- The land revenue of an estate shall not he liable to enhancement on the ground of drainage works, irrigate on works, or similar improvements effected since the last settlement at the expenses/under him or of any agency other than Government or a local Authority, except Village Authorities under the Assam Rural Self-Government Act.