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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Assam - Subsection

Section 98(1)(i) in Goalpara Tenancy Act, 1929

(i)the rights and obligations of each tenant and landlord in respect of-
(i)the use by tenant of water for agricultural purposes, whether obtained from a river, bill, tank or well, or any other source of supply, and
(ii)the repair and maintenance of appliances for securing a supply of water for the cultivation of the land held by each tenant, whether or not such appliances be situated within the boundaries of such land ;