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 166 in Rules Under the Land and Revenue Regulation 166. The officer in charge of a tahsil shall have all the powers of a tahsildarSection IVSpecial Rules For The Recovery of Arrears of Land Revenue Due FromPermanently Settled Estates
