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 2(19)] [Section 2] [Entire Act] State of Assam - Subsection Section 2(19)(v) in Assam Urban Water Supply and Sewerage Board Act, 1985 (v)Any persons, who is liable to pay damages to the owner in respect of use and occupation of the premises.