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State of Assam - Section

Section 45 in Rules Under the Land and Revenue Regulation

45. Right of a lessee.

- Subject to the special conditions laid down, a lease for special cultivation shall confer a permanent heritable and transferable right. The term of the lese shall be 15 years after which the holder shall be entitled to settlement on a periodic Khiraj lease for special cultivation at the rates then current in the district.