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 7] [Entire Act] State of Assam - Subsection Section 7(b) in Assam Non-Agricultural Urban Areas Tenancy Act, 1955 (b)the rent must not be enhanced so as to exceed by more than three annas in the rupee the rent previously payable by the tenant, and
