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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2) in Goalpara Tenancy Act, 1929

(2)in determining what rent is fair and equitable, the court shall not leave to the permanent tenure-holder as profit less than ten per cent of the balance which remain after deducting from the gross rents payable to him, the expenses of collecting them.