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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(5) in Goalpara Tenancy Act, 1929

(5)The acceptance of "the landlord's fee" under this section shall not operate as an admission of the amount or fixity of rent or of the area or of any incident of such tenure, or be deemed to constitute an express consent of the landlord to the division of the tenure or to the distribution of the rent payable in respect thereof.