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] [Entire Act] State of Assam - Section Section 42 in Goalpara Tenancy Act, 1929 42. Incidents of such tenancies' transfer. - The interest of an under-raiyat shall be heritable during the period of his lease but shall not, except with the consent of the landlord, be otherwise transferable in any way whatsoever.
