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 14] [Entire Act] State of Assam - Subsection Section 14(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956 (2)Such ad interim compensation shall be deemed to be part of the compensation payable under this Act, and shall be deducted from and adjusted against it.
