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 Urban Water Supply and Sewerage Board Act, 1985 (1)Every contract or assurance of property on be behalf of the Board shall be in writing and executed by such authority and in such manner as may be determined by the Board
