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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(6) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(6)"land" means "agricultural land"; and "agricultural land" means land used for agricultural purpose or purposes subservient thereto.Explanation. - Land under homestead occupied for residential purposes in connection with an agricultural holding shall be deemed to be included in "agricultural land";