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 94] [Entire Act] State of Assam - Subsection Section 94(2) in Assam Municipal Act, 1956 (2)In all cases in which any property is for the first tune assessed or the assessment is increased, the Chairman shall also give notice thereof to the owner or occupier of the property.
