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] [Entire Act] State of Assam - Section Section 10 in Assam Adhiars Protection and Regulation Act, 1948 10. Mode of recovery of money ordered to be paid. - Any money payable by virtue of an order made under this Act or Rules thereunder shall be recoverable as arrears of land revenue.
