Section 123(1)(b) in Goalpara Tenancy Act, 1929

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State of Assam - Subsection

Section 123(1)(b) in Goalpara Tenancy Act, 1929

(b)cultivated land, which though not cultivated in the manner mentioned in Clause (a) for twelve continuous years immediately preceding the passing of this Act, is proved to have been recognised by local custom or usage as proprietor's nij-jote or khamar on the 1st day of July 1916 ; and

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State of Assam - Subsection

Section 123(1)(b) in Goalpara Tenancy Act, 1929