Section 123(1)(a) in Goalpara Tenancy Act, 1929

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State of Assam - Subsection

Section 123(1)(a) in Goalpara Tenancy Act, 1929

(a)land which is proved to have been cultivated as nij- jote or khamar by the proprietor himself with his own task or by his own servants or with the aid of labourers, for twelve years immediately preceding the passing of this Act; and

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State of Assam - Subsection

Section 123(1)(a) in Goalpara Tenancy Act, 1929