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 39 in The Assam Fixation of Ceiling on Land Holdings Act, 1956 39. Mode of recovery of any amount under the Act. - Any sum payable to the Government under the provisions of this Act may be realised as an arrear of land revenue.
