Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Assam - Subsection Section 3(1) in Assam Land Revenue Re-Assessment Act, 1936 (1)The State Government may at any time by notification, signify its intention to declare any specified area which is not already town land to he town land for the purpose of this Act.
