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 2] [Entire Act] State of Assam - Subsection Section 2(2) in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948 (2)"grant" means any land which is for the time being entered in the Deputy Commissioner's Register of revenue from estates as a separate grant.
