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 32] [Entire Act] State of Assam - Subsection Section 32(1) in Goalpara Tenancy Act, 1929 (1)When the rent of an occupancy raiyat has been enhanced by the Court it shall not be again enhanced during the fifteen years next following the date on which it has been so enhanced.
