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 19 in Assam Gramdan Rules, 1962 19. Disputes regarding allotment of land. - For the purpose of Clause (iii) of sub-Section (2) of Section 24, the Deputy Commissioner shall be the prescribed authority.
