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 8] [Entire Act] State of Assam - Subsection Section 8(6) in Goalpara Tenancy Act, 1929 (6)Previous transfers not affected.-The provisions of this section shall not apply to transfers of permanent tenures, or of portions or shares thereof, effected before the passing of this Act.
