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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in Goalpara Tenancy Act, 1929

(2)"Jotedar" means primarily a person who has acquired from a proprietor or a permanent tenure-holder or from another jotedar a right to hold land for the purpose of bringing it under cultivation, either wholly or jointly by establishing tenants on it, but is not himself a permanent tenure-holder in respect of the land, and includes the successor in interest of a person who has acquired such a right.