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(5) in Assam State Acquisition of Zamindaries Act, 1951 (5)The Claims Officer shall also dispose of in the prescribed manner an matters of civil nature referred to him by the Compensation Officer or the Deputy Commissioner.
