Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 25 in Assam Land Revenue Re-Assessment Act, 1936

25. Assessment of revenue on land used as fishery.

- Notwithstanding anything contained in this Act, where land originally settled as land is used as the revenue thereon, instead of being fishery, assessed on the basis of a rate per bigha, may be assessed according to the annual value of the fishery.