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 6] [Entire Act] State of Assam - Subsection Section 6(3) in The Assam Alienation of Land (Regulation) Act, 1980 (3)The penalty imposed under Clause (b) of sub-section (2) shall be recoverable as an arrear of land revenue.
