Section 98(1)(b) in Goalpara Tenancy Act, 1929

[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Assam - Subsection

Section 98(1)(b) in Goalpara Tenancy Act, 1929

(b)the class or classes to which each tenant belongs, that is say, whether he is-

(i)a permanent tenure holder, and if so, whether his rent is liable to enhancement or not,

(ii)a jotedar and, if so, whether he has acquired a right of occupancy in this holding,

(iii)a raiyat and, if so, whether he holds at fixed rates or not, whether he is a settled raiyat or not and whether he is an occupancy raiyat or a non-occupancy raiyat,

(iv)an under-raiyat, and, if so, whether he is of the kind described in Section 43, or

(v)a tenant within the meaning of sub-Section (1) of Section 17 ; the character of such occupation or such interest ;

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State of Assam - Subsection

Section 98(1)(b) in Goalpara Tenancy Act, 1929