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 13] [Entire Act] State of Assam - Subsection Section 13(7) in Assam State Acquisition of Zamindaries Act, 1951 (7)Where there are more than one creditor, payment to them out of the compensation shall be in the order of priority determined by the Claims Officer.
