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State of Assam - Section

Section 36 in Goalpara Tenancy Act, 1929

36. Definition.

(a)Jotedars and raiyats other than raiyats of fixed rates, who have not acquired a right of occupancy in the lands held by them (hereinafter also referred to as non-occupancy jotedars and non-occupancy raiyats), and
(b)tenants referred to in sub-Section (1) of Section 17,
shall be called non-occupancy tenants.