Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Assam - Section

Section 48 in Goalpara Tenancy Act, 1929

48. Tenant may demand statement of account.

(1)Within three months after the end of the agricultural year, a tenant shall, on payment of the prescribed fee, be entitled to get from the landlord a statement of account which shall be in the prescribed form and shall specify the particulars prescribed either generally or for any particular local area or class of cases.
(2)The landlord shall prepare and retain a copy of the statement containing similar particulars.