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(v) in Assam Land Revenue Re-Assessment Act, 1936 (v)"Assessment Group" means a group of villages or estates which are included by the Settlement Officer, subject to rule, in one set of proposals for assessment;
