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 81] [Entire Act] State of Assam - Subsection Section 81(3) in Goalpara Tenancy Act, 1929 (3)When the tenancy is subject to an incumbrance secured by a registered instrument, the surrender of the tenancy shall not be valid unless it is made with the consent of the landlord and the incumbrancer.
