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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Assam - Subsection

Section 4A(5) in Assam Gramdan Act, 1961

(5)Where a declaration is made under sub-Section (3) of Section 5 that a village is not qualified to be a gramdan village, then notwithstanding anything contained in sub-Section (3) of this section, all declarations made and confirmed under this section shall cease to have effect with effect from the date on which the declaration under sub-Section (3) of Section 5 is made.