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] [Section 15] [Entire Act] State of Assam - Subsection Section 15(9) in Goalpara Tenancy Act, 1929 (9)A raiyat holding at fixed rates shall be deemed to be settled raiyat of the village if he complies with the conditions set forth in this section.
