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 89] [Entire Act] State of Assam - Subsection Section 89(2) in Assam Urban Water Supply and Sewerage Board Act, 1985 (2)The decision of the State Government thereon shall be binding on the Board and the local authorities concerned and shall not be liable to be questioned in any court of law.
