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 31] [Entire Act] State of Assam - Subsection Section 31(ii) in Goalpara Tenancy Act, 1929 (ii)that there has been a rise, and due to a temporary cause, in the average local price of staple agricultural produce grown in the locality during the currency of the present rent;
