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 79] [Entire Act] State of Assam - Subsection Section 79(4) in Goalpara Tenancy Act, 1929 (4)Save as provided in this section, no sub-lease granted by any raiyat shall be valid, as against his landlord, nor shall such sub-lease be valid as between the raiyat and his sub-lease.
