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 13] [Entire Act] State of Assam - Subsection Section 13(ii) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957 (ii)pay the creditors whose debts are secured by mortgage or charge on the acquired land the amount of claims proved under the provisions of sub-section (b) of Section 13.
