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

State of Assam - Subsection

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

(g)any right of interest, consistent with the provisions of this Act, which the landlord, at whose instance the tenancy is sold, or his predecessor in title, his expressly and in writing, given the tenant for the time being permission to create.