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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(3)(b) in Goalpara Tenancy Act, 1929

(b)compensation to the tenant for the cultivation or preparation of the land for ordinary agricultural purposes, when the tenant has not been able to sow or plant the crops before his ejectment ;