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 1] [Section 17] [Entire Act] State of Assam - Subsection Section 17(4) in Assam Municipal Act, 1956 (4)An appeal shall be to the District Judge from any decision or order of a Subordinate Judge and a decision or order of the District Judge either when be has himself made the enquiry or an appeal shall be final.
