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 84] [Entire Act] State of Assam - Subsection Section 84(1) in Goalpara Tenancy Act, 1929 (1)A permanent tenure-holder or a raiyat at fixed rate shall have all dominion over all trees standing or grown on his land, unless there is contract to the contrary.
