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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Assam - Subsection

Section 81(2) in Goalpara Tenancy Act, 1929

(2)Notwithstanding such surrender, unless the tenant gives to the landlord notice in writing in the prescribed manner at least three months before the surrender or his intention to surrender, he shall be liable to indemnify the landlord against any loss of the rent of the holding for the agricultural year next following the date of surrender.