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 7] [Section 87] [Entire Act] State of Assam - Subsection Section 87(3) in Assam Panchayat Act, 1994 (3)The Government may allocate to a Zilla Parishad any Public property situated within its jurisdiction, and there upon, such property shall vest in and come under the control of the Zilla Parishad.
