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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Assam - Subsection

Section 98(1)(g) in Goalpara Tenancy Act, 1929

(g)the mode in which the rent referred to in Clause (c) or the mode referred to in clause (f) has been fixed, whether by contract, by order of a Court, or otherwise ;