Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 172 in Goalpara Tenancy Act, 1929

172. Saving as to permanent mukarrari leases.

- Nothing in this Act shall be deemed to affect the terms of a permanent mukarrari lease granted by a proprietor or a permanent tenure holder before the commencement of this Act:Provided that the proprietor or tenure-holder shall not be entitled to recover interest at rate exceeding that set forth in Section 56 or anything the recovery of which is illegal under the provisions of Section 95.Co-sharer landlords