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] [Entire Act] State of Gujarat - Section Section 104 in The Bombay Land Revenue Code, 1879 104. [Excess assessment not to be levied in the year in which a survey settlement is introduced; not in the following year if the number is resigned that year.] Repealed by Bombay XX of 1939, section 6.
