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 64] [Entire Act] State of Assam - Subsection Section 64(f) in Rules Under the Land and Revenue Regulation (f)Waste land means unoccupied land, the property of the State Government, which the Government have not disposed of by lease, grant, or otherwise.
