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 79] [Entire Act] State of Assam - Subsection Section 79(1) in Assam Municipal Act, 1956 (1)The annual value of a holding shall be deemed to be the gross annual rental at which the holding may reasonably be expected to let.
