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] [Entire Act] State of Assam - Section Section 15 in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955 15. Any sum payable to the Government under the provisions of this Act may be realised as an arrear of land revenue.
