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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2)(iv) in Assam State Acquisition of Zamindaries Act, 1951

(iv)Any agricultural land included in a lease shall not, without the previous permission of the Deputy Commissioner of the district, be transferable to any person who is not a bona fide cultivator.