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 4 in Assam Land (Requisition and Acquisition) Rules, 1964 4. An order of requisition under Section 3 (1) shall be in form "B" as far as may be, with such modification, if any, as may be necessary.
