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(o) in Assam State Acquisition of Zamindaries Act, 1951 (o)"Land-holder" means any person deemed to have acquired the status of a land holder under section 8 of the Assam Land and Revenue Regulation (Regulation I of 1886) ;
