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State of Assam - Section

Section 18 in Goalpara Tenancy Act, 1929

18. Acquisition of occupancy rights by jotedars.

- When a jotedar himself or through a person whose interest in the jote he has inherited or to whose interest in the jote he has succeeded by virtue of a transfer not inconsistent with the provisions of this Act, has continuously held his holding for a period of twelve years, whether wholly or partly before or after the commencement of this Act, he shall have a right of occupancy in such holding.