Section 9(2)(iii) in Assam State Acquisition of Zamindaries Act, 1951

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State of Assam - Subsection

Section 9(2)(iii) in Assam State Acquisition of Zamindaries Act, 1951

(iii)The under - raiyat shall have the status of an under-raiyat as defined in the Assam (Temporarily-Settled Districts) Tenancy Act, 1935 (Assam Act III of 1935) : provided that an under -raiyat who has already acquired a limited right of occupancy under section 41-A of the Goalpara Tenancy Act, 1929 (Assam Act I of 1929) (as amended) shall continue to have that right.

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State of Assam - Subsection

Section 9(2)(iii) in Assam State Acquisition of Zamindaries Act, 1951