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 2] [Section 105] [Entire Act] State of Assam - Subsection Section 105(5) in Assam Panchayat Act, 1994 (5)Failure to settle any Hat for want of adequate value, the Anchalik Panchayat, as may by decided by the Zilla Parishad, may be entrusted with the direct management of such Hat by the Anchalik Panchayat.
