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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2) in Assam State Acquisition of Zamindaries Act, 1951

(2)An amount equal to 50 per centum of the arrears of rents, royalties, cesses, fees and interest referred to in sub-section (3) of section 4 shall be added in each case to the amount determined according to the foregoing table.