Section 101(1)(iii) in Goalpara Tenancy Act, 1929

[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Assam - Subsection

Section 101(1)(iii) in Goalpara Tenancy Act, 1929

(iii)the occupant, in case the occupant has been recorded in pursuance of Clause (1) of Section 98, as entitled to hold the land but not without payment of rent, applies for a settlement of rent, the Revenue Officer shall, on payment of the prescribed fee, settle a fair and equitable rent in respect of the land held by such tenant or occupant.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 101(1)(iii) in Goalpara Tenancy Act, 1929