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 4] [Section 3] [Entire Act] State of Assam - Subsection Section 3(d) in Assam Non-Agricultural Urban Areas Tenancy Act, 1955 (d)'permanent structure' in relation to any locality means a structure which is regarded as permanent in that locality;
