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 25] [Entire Act] State of Jharkhand - Subsection Section 25(b) in Mineral Area Development Authority Market Fee Rules, 2010 (b)Revenue Officer shall have power of re-assessment in case of the matter covered under second proviso of the sub-rule (a).
