Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(1)(c) in The Assam Co-operative Societies Rules, 1953

(c)if no rent has been assessed for the land, the value shall be determined by the Managing Body subject to the approval of the Registrar.