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 23] [Entire Act] State of Assam - Subsection Section 23(c) in The Assam Fixation of Ceiling on Land Holdings Act, 1956 (c)the right of resumption shall be exercisable by only those landlords whose income by cultivation of land is the principal source of income for their maintenance:
