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] [Entire Act] State of Bihar - Section Section 23 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819 23. [ Final assessment. [Sections 23 and 24 have been modified by Bengal Reg. 3 of 1828, Section 13.] - If the party do not give security, or having given security, neglect to sue, the [Collector] shall proceed to the final assessment of the land.]
