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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Assam - Subsection

Section 96(2)(c) in Goalpara Tenancy Act, 1929

(c)where the landlord is a purchaser, otherwise than by voluntary transfer, and not more than two years have elapsed since the date of his entry under the purchase ;