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] [Entire Act] State of Assam - Section Section 29 in Goalpara Tenancy Act, 1929 29. Presumption of fairness of existing rent. - The rent for the time being payable by an occupancy raiyat shall be presumed to be fair and equitable until the contrary is proved.
