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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Assam - Subsection

Section 75(1)(e) in Goalpara Tenancy Act, 1929

(e)in the case of a reclamation or of the conversion of unirrigated into irrigated land, to the length of the time during which the tenant has had the benefit of the improvement at an unenhanced rent.