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] [Entire Act] State of Assam - Subsection Section 2(za) in Assam State Acquisition of Zamindaries Act, 1951 (za)"Temporarily-settled estate" means any estate not being a revenue-free or permanently-settled estate or 'acknowledged estate';
