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 31] [Entire Act] State of Assam - Subsection Section 31(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956 (2)The decisions of the District Judge, or the original order when no appeal is preferred, shall be final.
