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 31] [Entire Act] State of Assam - Subsection Section 31(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956 (1)Any person aggrieved by any order under Section 11 or 13 may, within 10 days of the order, prefer an appeal to the District Judge.
