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 14] [Entire Act] State of Assam - Subsection Section 14(3) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957 (3)The Collector or the Officer authorised shall give reasonable, opportunity to both the parties for producing evidence and being heard and shall then dispose of the claim.
