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State of Assam - Section

Section 12 in Goalpara Tenancy Act, 1929

12. Raiyat's fixed rates.

- A raiyat holding at fixed rates, which expression means a raiyat holding immediately under a proprietor or a permanent tenure holder either rent-free for all time or a rent or rate of rent fixed in perpetuity whether he has acquired a right of occupancy in his land or not, shall be subject to the same provisions with respect to the transfer of, and succession to, his holding as the holder of a permanent tenure.