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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(2) in Goalpara Tenancy Act, 1929

(2)In determining the area for which rent has been previously paid under Clauses (a) and (b) of Section 58 and what addition, reduction or assessment of rent, under Clauses (a) and (b) of Section 58 or Section 59 is fair and equitable, the Court shall have regard to the rules prescribed for the guidance of Revenue Officers in determining such area and in setting rents for each land.