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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(4)(a) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(a)that he has done any act which is destructive or permanently injurious to the land failed to repair the damage within 90 days of service of notice given by the landlord ; or