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 61] [Entire Act] State of Assam - Subsection Section 61(4) in Goalpara Tenancy Act, 1929 (4)A landlord shall have the prior right to make an improvement if it affects land not held by any tenant and one or more holdings held by tenant under him.
