Legal Document View

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
[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1)(b) in Assam Land Revenue Re-Assessment Act, 1936

(b)in any case in which the enhahcement exceeds 100 per cent of the old revenue the case shall be referred to the [State] [Substituted for the word 'Provincial' by Adaptation of Laws and Order, 1950.] Government for orders.