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] [Entire Act] State of Assam - Section Section 148 in Rules Under the Land and Revenue Regulation 148. Sales for arrears less than four annas prohibited. - No defalting estate or immoveable property of a defaulter shall be sold for an arrear which is less than twenty-five paise.
