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 11] [Entire Act] State of Assam - Subsection Section 11(1) in Assam Land Revenue Re-Assessment Act, 1936 (1)The total revenue assessed on an assessment group shall not exceed 10 per cent of the gross produce of the group as determined by the Settlement Officer.
