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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(5)(a) in Goalpara Tenancy Act, 1929

(a)In determining whether a tenant is a jotedar or a raiyat, the court shall have regard to the purposes for which the right of tenancy was originally acquired.