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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Assam - Subsection

Section 64(b) in Rules Under the Land and Revenue Regulation

(b)Short lease means a lease which is granted for any period not exceeding three years which confers upon the lessee no right in the soil beyond a right of user for the period, and in particular which confers no right of inheritance beyond the period of the lease or of transfer.