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 58] [Entire Act] State of Assam - Subsection Section 58(a) in Goalpara Tenancy Act, 1929 (a)be liable to pay fair and equitable rent for all land proved by measurement to be in excess of the area for which rent has been previously paid by him, or, in the case of a rent- fee tenancy, which has previously constituted his tenancy;
