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 31 in The Assam Evacuee Property Act, 1951 31. Recovery of dues. - Any sum payable to the Deputy Commissioner or to the Committee under this Act or the rules made thereunder may be recovered as if the same were an arrear of land revenue.
