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 169] [Entire Act] State of Assam - Subsection Section 169(b) in Rules Under the Land and Revenue Regulation (b)If paid after issue of proclamation of sale of defaulting estate under Section 72, Rs 2.00 Fee under Section 75, in addition to the penalty under Section 68(1).
