Legal Document View

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
[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(5)(a) in Assam State Acquisition of Zamindaries Act, 1951

(a)The land revenue realisable from the raiyat shall not exceed the rent which was payable by such raiyat to the proprietor or the tenure-holder as the case may be, immediately before the date of publication of notification under section 3, and.