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 42] [Entire Act] State of Assam - Subsection Section 42(a) in The Bengal Public Demands Recovery Act, 1913 (a)the property to which the demand relates ceasing to be under the charge of management of the Court of Wards of the revenue-authorities;
