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[Cites 0, Cited by 3] [Entire Act]

State of Assam - Section

Section 4 in Assam Non-Agricultural Urban Areas Tenancy Act, 1955

4. Obligation to pay rent.

- A tenant shall pay rent for his holding at fair and equitable rates:Provided that in case of dispute the rate at which rent has been previously paid by a tenant immediately before the dispute shall be deemed to be fair and equitable unless the contrary be proved in a competent Civil Court.