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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(1) in Goalpara Tenancy Act, 1929

(1)An occupancy tenant shall not be entitled to enter into any form of usufructuary mortgage in respect of his holding or a portion or share thereof except a complete usufructuary mortgage which may be for any period which does not and cannot, in any possible event, by any agreement express or implied, exceed nine years :Provided that every such compete usufructuary mortgage shall be registered under the Indian Registration Act, 1908.