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 24] [Entire Act] State of Assam - Subsection Section 24(1) in Assam Land (Requisition and Acquisition) Rules, 1964 (1)A notice under Section 5 shall be in Form 'H' The time for execution of repairs to be specified in the notice shall be Such as may be specified in the notice.
