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 7] [Entire Act] State of Assam - Subsection Section 7(ii) in Assam Adhiars Protection and Regulation Act, 1948 (ii)The landlord should prepare and retain a counterfoil of the receipt signed by the adhiar or his duly authorised agent.
