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 33] [Entire Act] State of Assam - Subsection Section 33(2) in Goalpara Tenancy Act, 1929 (2)The provision of Clause (ii) of Section 31 and Clause (ii) of sub-Section (1) shall not apply in the case of a raiyat who pays rent in kind.
