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 5] [Entire Act] State of Assam - Subsection Section 5(d) in The Assam Consolidation of Holdings Act, 1960 (d)proximity to owner's permanent homestead or improvement, if any, made by the owner in the plot, shall be taken into consideration in allotting plots;
