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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

State of Assam - Subsection

Section 4A(1)(ii) in Assam Gramdan Act, 1961

(ii)to make a periodical contribution of one-fortieth of his net annual income or such other share as the Gram Sabha for that village may fix, to be computed in such manner and to be paid within such time as may be prescribed, for community purposes.