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[Cites 0, Cited by 0] [Section 151(1)] [Section 151] [Entire Act]

State of Assam - Subsection

Section 151(1)(c) in Goalpara Tenancy Act, 1929

(c)any lease in respect of land whereon, in accordance with the purpose of the lease granted by the tenant whose interest is being sole, permanent dwelling house, manufactories or other permanent buildings have been erected, or permanent gardens or plantations, tanks or canals, public places of worship, or public burning or burial grounds have been made ; provided that such tenant was under the terms of the engagement with his landlord entitled to grant such leave;