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 24] [Entire Act] State of Assam - Subsection Section 24(1) in Assam Gramdan Act, 1961 (1)A Gram Sabha on application made to it by an aggrieved person may refer any dispute regarding allotment of land for arbitration by an Arbitration Board.
