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 12] [Section 21] [Entire Act] State of Assam - Subsection Section 21(1) in The Assam Consolidation of Holdings Act, 1960 (1)no land shall, at any time thereafter, be partitioned so as to create a new plot less than 5 bighas in size ;
