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] [Entire Act] State of Assam - Section Section 80 in Goalpara Tenancy Act, 1929 80. Homesteads. - When a raiyat or an under-raiyat holds his homestead otherwise than as part of his holding, the incidents of his tenancy of the homestead shall be registered by the provisions of this Act applicable to the land on which the homestead stands.
