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 55] [Entire Act] State of Assam - Subsection Section 55(2) in Assam (Temporarily Settled Areas) Tenancy Act 1971 (2)A notification in the Official Gazette of an order under this section shall be conclusive evidence that the order has been duly made.
