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 1] [Section 3] [Entire Act] State of Assam - Subsection Section 3(14) in Assam (Temporarily Settled Areas) Tenancy Act 1971 (14)"Revenue Officer" means any officer with that designation appointed by the State Government for the purposes of this Act;
