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State of Assam - Section

Section 93 in Goalpara Tenancy Act, 1929

93. Certain provisions to apply in case of jote or ijara.

- The provisions of Sections 86 to 92 shall, so far as may be, apply in the case of a jote or an ijara granted by a proprietor or permanent tenure holder or jotedar for the purpose of collecting rents and in the case of lands held jointly between two or more jotes or ijarars.