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 179 in Rules Under the Land and Revenue Regulation 179. Application be presented by the applicant or by any person duly authorised by him in writing in that behalf. - The application for union of estates may be presented by the applicant or by any person duly authorised by him in writing in that behalf.
