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 182] [Entire Act] State of Assam - Subsection Section 182(a) in Goalpara Tenancy Act, 1929 (a)the powers and duties of Settlement Officers as defined by any law not expressly repealed by this Act;
