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] [Entire Act] State of Assam - Section Section 2 in The Assam Disturbed Areas Act, 1955 2. Definition. - In this Act "disturbed area" means an area which is for the time being declared by notification under Section 3 to be a disturbed area.
