Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(o) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(o)"tenant" means a person who holds land under another person and is or but for a special contract would be liable to pay rent for that land to that other person, and includes a person who cultivates the land of another person on condition of delivering a share of the produce.