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] [Section 18] [Entire Act] State of Assam - Subsection Section 18(3) in The Assam Consolidation of Holdings Act, 1960 (3)Any arrears of compensation payable by an owner shall be realisable as arrear of land revenue.
