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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2)(i) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(i)if he is an occupancy tenant, 10 times the full rate of annual land revenue payable for the land when the. land is fallow, and 35 times such annual land revenue in all other cases ;