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 35] [Entire Act] State of Assam - Subsection Section 35(7) in Assam State Capital Region Development Authority Act, 2017 (7)An a ward which has not been set aside by the State Government under clause (b) of sub-section (6) shall be final and shall not be questioned in any Court.
