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 45(2)] [Section 45] [Entire Act] State of Assam - Subsection Section 45(2)(i) in Assam Urban Water Supply and Sewerage Board Act, 1985 (i)In the case of such land, the gross annual rent shall be deemed to be five per cent of the estimated present value of such land, and