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[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Assam - Subsection

Section 124(1)(c) in Goalpara Tenancy Act, 1929

(c)the class or classes to which he belongs that is to say, whether he is a permanent tenure-holder, jotedar a raiyat holding at fixed rates, occupancy jotedar, non-occupancy raiyat, ordinary under-raiyat, or under-raiyat of the kind mentioned in sub- Section (1) of Section 17, and, if he is a permanent tenure- holder whether his rent is liable to enhancement during the continuance of his tenure ;