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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Assam - Subsection

Section 67(ii) in Goalpara Tenancy Act, 1929

(ii)that he has broken a condition, relating to the use and occupation of the land of his tenancy and consistent with the provisions of this Act, on breach of which he is under the terms of a contract between himself and his landlord liable to be ejected.