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 5] [Entire Act] State of Assam - Subsection Section 5(iii) in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990 (iii)thirty two paise, - if the aggregate area of specified lands held by an owner exceeds forty hectares;
