Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(2)The landlord may then, out of the area not so selected by the tenants, choose the area which he is entitled to resume, and may terminate the tenancy thereof after giving the tenant not less than 60 days' notice in writing.