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 9(2)] [Section 9] [Entire Act] State of Assam - Subsection Section 9(2)(iii) in Assam Land Revenue Re-Assessment Act, 1936 (iii)facilities of communication, accessibility to markets, and liability to damage by natural causes or from wild animals.