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 98] [Entire Act] State of Assam - Subsection Section 98(2) in Goalpara Tenancy Act, 1929 (2)Where lands have not been let out of occupied for purposes connected with agriculture, it shall be sufficient to record that fact, together with such particulars as may be prescribed.
