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 15] [Entire Act] State of Assam - Subsection Section 15(6) in Goalpara Tenancy Act, 1929 (6)If, a raiyat recovers possession of any land under Section 82, the period during which he was out of possession shall, for the purposes of this section, count as if he had been in possession.
