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 5] [Section 57] [Entire Act] State of Assam - Subsection Section 57(3) in Assam Panchayat Act, 1994 (3)Any person aggrieved by the assessment , levy or imposition of any tax or fee any appeal to the Zilla Parishad.
