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] [Entire Act] State of Assam - Section Section 4 in Assam Land Revenue Re-Assessment Act, 1936 4. Bar to application of Act to certain land. - Nothing in this Act shall apply to the settlement of land over which no person has the right of a proprietor or settlement-holder.
