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 15] [Entire Act] State of Assam - Subsection Section 15(3) in Goalpara Tenancy Act, 1929 (3)A person shall be deemed,for the purposes of this section, to have continuously held land in a village notwithstanding that the particular land held by him has been different at different times.
