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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(23) in Goalpara Tenancy Act, 1929

(23)"Money rent" in relation to rent payable in crop share for purpose of deposit into court and/or calculation of arrear of rent is the money value of the crop deliverable by a tenant to landlord and such money value shall be computed on the basis of the market value of that crop prevailing at the time of harvesting in the locality concerned.