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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1) in Goalpara Tenancy Act, 1929

(1)The interest of an occupancy tenant, that is to say, of an occupation jotedar or an occupancy raiyat, in his holding, or a portion or share thereof, shall subject to the provisions of this Act, be capable of being transferred in the same manner and to the same extent as other immovable property.