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 38 in Goalpara Tenancy Act, 1929 38. Initial rent. - A non-occupancy tenant shall be liable to pay such rent as may be agreed upon between himself and his landlord at the time when he is admitted to occupation of the land.
