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 96] [Entire Act] State of Assam - Subsection Section 96(3) in Goalpara Tenancy Act, 1929 (3)The ten years shall be computed from the date of the last measurement whether made before before or after the commencement of this Act.
