Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(2) in Goalpara Tenancy Act, 1929

(2)When an occupancy holding, or a portion or share thereof, is transferred under an instrument of sale the consideration money mentioned in such deed, together with any other sum which the transferee has paid or agreed to pay in satisfaction of the sale price, wholly or in part, shall, until the contrary is proved, be presumed to be the market value of such holding, or portion or share, for the purposes of sub-Section (1).