Legal Document View

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
[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2)(ii) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(ii)if he is not an occupancy tenant, 5 times such annual land revenue payable for the land, when the land is fallow, and 30 times such annual land revenue in all other cases.