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 21] [Entire Act] State of Assam - Subsection Section 21(1) in Goalpara Tenancy Act, 1929 (1)The 'occupancy transfer-fee' shall amount to ten per cent of the market value of the land at the time of the transferor three times the annual rent then payable for the land transferred, whichever is greater.
