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 3] [Entire Act] State of Assam - Subsection Section 3(18) in Assam (Temporarily Settled Areas) Tenancy Act 1971 (18)"town lands" means any land within an area declared or deemed to be a Municipality notified area under the Assam Municipal Act, 1956" (Assam Act XV of 1957).
