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 23] [Entire Act] State of Assam - Subsection Section 23(1) in Assam Land Revenue Re-Assessment Act, 1936 (1)The classification of every field or site shall, if so required by the settlement holder, be decided after local inquiry by an officer not below the rank of Assistant Settlement Officer.
