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 35] [Entire Act] State of Assam - Subsection Section 35(3) in The Bengal Public Demands Recovery Act, 1913 (3)Nothing contained in this section shall interfere with the ordinary original jurisdiction of the High Court of Assam or with the jurisdiction of the Calcutta of Small Causes.
