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 8] [Entire Act] State of Assam - Subsection Section 8(3) in The Assam Alienation of Land (Regulation) Rules, 1980 (3)When the Collector allows any refund of the consideration of the alienee such refund shall be made from out of penalty imposed under Clause (b) above.
