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 17] [Entire Act] State of Assam - Subsection Section 17(1) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957 (1)If the land was acquired from a tenant and there is a sub-tenant in occupation of it, then the same procedure as laid down in Rule 16 shall be followed mutatis mutandis.
