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 10] [Entire Act] State of Assam - Subsection Section 10(1) in Assam Non-Agricultural Urban Areas Tenancy Act, 1955 (1)Realisation of any 'salami' from the tenant at the time of initiating a lease shall not exceed an amount equivalent to one year's rent for the land ;
