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 79] [Entire Act] State of Assam - Subsection Section 79(1) in Goalpara Tenancy Act, 1929 (1)An occupancy raiyat may sub-let his holding or a portion thereof for a period not exceeding nine years :Provided that such sub-lease shall not be valid as against the landlord unless it is made with his consent or by a registered instrument.
