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 61] [Entire Act] State of Assam - Subsection Section 61(5) in Goalpara Tenancy Act, 1929 (5)Nothing in sub-Section (2) shall entitle tenants to make an improvement jointly, unless each such tenant has the right to make the particular improvement.
