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] [Entire Act] State of Assam - Section Section 24 in Goalpara Tenancy Act, 1929 24. Liability for arrears of rent on transfer. - When an occupancy tenant transfers his holding or a share or portion thereof, the transferor and the transferee shall be jointly and severally liable to the landlord for arrears of rent due at the time of the transfer.
