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 24 in Mising Autonomous Council Act, 1995 24. Land & Land Revenue [provided that no allotment or settlement of land shall be made in the Council area without the recommendation of the Executive Council] [Inserted by Assam Act no. 21 of 2005.]
