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 111(1)] [Section 111] [Entire Act] State of Assam - Subsection Section 111(1)(j) in Assam Panchayat Act, 1994 (j)no person shall be disqualified on the ground that he is less than twenty five years of age, if he has attained the age of twenty one years.