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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(3) in Assam Gramdan Act, 1961

(3)Where a part of a revenue village has been registered as a separate revenue village under sub-Section (2), the Deputy Commissioner or the Sub-divisional Officer, as the case may be, shall also cause the common lands in the original village to be divided by metes and bounds apportioned between the two revenue villages.