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 85] [Entire Act] State of Assam - Subsection Section 85(1) in Assam Municipal Act, 1956 (1)A new valuation list shall, unless otherwise ordered by the Chief Commissioner, be prepared in the same' manner as the original list, once in every five years.
