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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1) in Goalpara Tenancy Act, 1929

(1)"Permanent tenure-holder" means primarily a person who has acquired from a proprietor or from another permanent tenure-holder a right to hold a heritable and transferable interest in land, otherwise than for a limited time, for the purpose of collecting rents or of bringing it under cultivation either wholly or partly by establishing tenants on it, and includes also the successors in interest of a person who has acquired such a right.