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 5] [Entire Act] State of Assam - Subsection Section 5(3) in The Assam Evacuee Property Act, 1951 (3)Nothing in this Act shall be deemed to confer on any person to whom an allotment is made any transferable right of the status of a tenant or of a lessee.
