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 182] [Entire Act] State of Assam - Subsection Section 182(b) in Goalpara Tenancy Act, 1929 (b)any enactment regulating the procedure for the realization of rents in estates belonging to the Government or under the management of the Court of Wards or of the revenue authorities ;
