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 8] [Entire Act] State of Assam - Subsection Section 8(ii) in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955 (ii)the compensation which in his opinion should be allowed for the land, stating the interim payment, if any, made by him;
