Section 32 in Assam (Temporarily Settled Areas) Tenancy Act 1971
32. Procedure for reduction of rent.
- A tenant desiring any reduction of rent or any one or more of the grounds mentioned in Section 31 may apply to the Deputy Commissioner stating the specific ground on which the claim for reduction rests. The Deputy Commissioner shall thereupon make the necessary enquiry and may, for this purpose, cause an inspection of the land by a Revenue Officer, and shall thereafter pass such orders as deemed fit.
