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 31] [Entire Act] State of Assam - Subsection Section 31(iii) in Goalpara Tenancy Act, 1929 (iii)that the productive powers of the land held by the raiyat have been increased by an improvement effected by, or wholly or partly at the expense of the landlord during the currency of the present rent;
