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State of Assam - Section

Section 43 in Goalpara Tenancy Act, 1929

43. Enhancement.

- The provisions of Sections 29 to 35, both inclusive shall, so far as may be, apply in the case of an under-raiyat who holds under an occupancy raiyat and has been in continuous possession of the land comprised in his holding as an under-raiyat for a period of twenty years, whether before, or partly before and partly after, the commencement of this Act.