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 52] [Entire Act] State of Assam - Subsection Section 52(e) in Assam (Temporarily Settled Areas) Tenancy Act 1971 (e)in case of reclamation or irrigation, the length of time during which the tenant has had the benefit of the improvement at an unenhanced rent.
