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 22 in Assam Land Revenue Re-Assessment Act, 1936 22. Application of provisions of Part IV to settlement of certain class of land. - Except as otherwise provided, this Part shall apply to the settlement of any local area or class of estates, whether comprising town land or not.
