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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Assam - Subsection

Section 123(4) in Goalpara Tenancy Act, 1929

(4)if any question arises in any Court a to whether any land is not a proprietor's private land, or as to whether in the case of jotedar any such land has ceased to be nij-jote or khamar, the Court shall have regard to the principles laid down in this section for the guidance of Revenue Officer.