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 23] [Entire Act] State of Assam - Subsection Section 23(6) in Assam Panchayat (Constitution) Rules, 1995 (6)A deposit required to be refunded to any person under the preceding sub-rules shall, if such person is dead, be paid to his legal heirs.
