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 1] [Entire Act] State of Assam - Section Section 151 in Assam Municipal Act, 1956 151. Irrecoverable taxes, etc. - The Board may order to be struck of the books the amount of any tax or fees on other demand which may appear, to them to be irrecoverable.
