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 4] [Entire Act] State of Assam - Section Section 32 in The Assam Consolidation of Holdings Act, 1960 32. Mode of recovery of any amount. - Any sum payable to the State Government under the provisions of this Act shall be realisable as an arrear of land revenue.
