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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(2) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(2)Where an under-tenant is cultivating from a date prior to commencement of this Act, the total amount of compensation shall be apportioned as follows"
(a) Towards acquisition of ownership rights. 75 percent of the total compensation.
(b) Towards acquisition of intermediary rights. 25 percent of the total compensation.