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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Assam - Subsection

Section 79(3) in Goalpara Tenancy Act, 1929

(3)When a raiyat has, without the consent of the landlord, granted a sub-lease by an instrument registered before the commencement of this Act, such sub-lease shall not be valid for more than nine years after the commencement of this Act in the case of an occupancy raiyat, or for more than five years in the case of a non-occupancy raiyat.