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 2] [Section 5] [Entire Act] State of Assam - Subsection Section 5(b) in The Assam Consolidation of Holdings Act, 1960 (b)allotment of a consolidated plot shall be made as far as practicable to the owner who holds the largest area in that plot:
