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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(2)(ii) in Goalpara Tenancy Act, 1929

(ii)any area constituted or deemed to have been constituted a municipality under the provisions of the Assam Municipal Act, 1923 or part thereof, when such area or part is specified in a notification in this behalf by the Local Government,