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 1] [Entire Act] State of Assam - Section Section 37 in Goalpara Tenancy Act, 1929 37. Incidence of such transfer. - The interest of a non- occupancy tenant shall be heritable but shall not be otherwise transferable, whether wholly or in part, without the landlord's consent except by way of lease in accordance with the provisions of this Act.
