Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(5) in Assam State Acquisition of Zamindaries Act, 1951

(5)When any settlement, lease or transfer of an estate of tenure affected after the first day of January, 1946, has been refused recognition under the provisions of section 8 of this Act, the Compensation Officer shall have the power to disregard such settlement, lease or transfer in preparing the compensation statement.