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 17] [Entire Act] State of Assam - Subsection Section 17(2) in Goalpara Tenancy Act, 1929 (2)An appeal shall lie to the Commissioner against any order of the Deputy Commissioner declaring or refusing to declare that any land has ceased to be chur or diara within the meaning of this section.
