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 6] [Entire Act] State of Assam - Subsection Section 6(4) in The Assam Evacuee Property Act, 1951 (4)The cancellation of the Deputy Commissioner's order under clause (a) of sub-section (2) shall have the effect subject to the provisions of sub-section (2) of Section 5.
