Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 176] [Entire Act] State of Assam - Subsection Section 176(2) in Goalpara Tenancy Act, 1929 (2)A persons holding land as an ijaradar or farmer of rents shall not, while so holding, acquired by purchase, or in any whatsoever, a right of occupancy in any land comprised in the ijara or farm.Recovery of certain dues
