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 82E] [Entire Act] State of Assam - Subsection Section 82E(3) in Rules Under the Land and Revenue Regulation (3)The portion of the aforesaid costs which any person is liable to pay shall be recoverable as an arrear of land revenue.
