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] [Entire Act] State of Assam - Section Section 27 in Goalpara Tenancy Act, 1929 27. Rights of raiyats in respect of use of land. - Where a tenant has a right of occupancy in respect of any land, he may use the land in any manner which does not materially impair the value of the land, or render it unfit for the purpose of the tenancy.
