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 2] [Entire Act] State of Assam - Subsection Section 2(iii) in Assam Land Revenue Re-Assessment Act, 1936 (iii)"Established Village" means a village where in the opinion of the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government;
