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[Cites 0, Cited by 0] [Section 151(1)] [Section 151] [Entire Act]

State of Assam - Subsection

Section 151(1)(e) in Goalpara Tenancy Act, 1929

(e)the right of a non-occupancy tenant to hold for five years at a rent enhanced by a registered agreement under Section 39 or settled by a Revenue Officer under Part II of Chapter X ;