Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1) in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955

(1)When an order of acquisition is served or is published under Section 4, the land shall vest absolutely in the State Government free from all encumbrances on the date, the order is so served or published.