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] [Section 2] [Entire Act] State of Assam - Subsection Section 2(y) in Assam State Acquisition of Zamindaries Act, 1951 (y)"Settlement holder" means any person, other than a proprietor, who has entered into an engagement with the State to pay land revenue and includes a land-holder ;
