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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(2)(d) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(d)that the land is bona fide required by the landlord for his personal cultivation. No suit for ejectment on this ground shall be entertained before the expiry of 12 months, or after the expiry of 15 months for the date of creation of tenancy :