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 70] [Entire Act] State of Assam - Subsection Section 70(c) in Goalpara Tenancy Act, 1929 (c)on the ground that the tenancy has been terminated by his landlord by twelve months' notice expiring with the end of the agricultural year, when the under-raiyat holds otherwise than under a written lease:
