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 3] [Entire Act] State of Assam - Subsection Section 3(4) in Assam Gramdan Rules, 1962 (4)An owner of the land which is situated in different villages shall file separate declaration in respect of land of each village. Separate declarations shall also be filed in respect of land held under different pattas.
