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 4] [Entire Act] State of Assam - Subsection Section 4(5) in Goalpara Tenancy Act, 1929 (5)"Enhancement" and "Enhanced" do not include an increase of rent in respect of land held by a tenant in excess of the area for which rent has been previously paid by him ;
