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 1] [Section 2] [Entire Act] State of Assam - Subsection Section 2(c) in Assam Land Grabbing (Prohibition) Act, 2010 (c)"Land belonging to private person", means any land belonging to, -(i)a private individual; or(ii)an evacuee ;
